SHEELA Vs. STATE

JUDGEMENT

(1.) The present application is filed seeking regular bail in FIR No. 251/2022 dtd. 20/4/2022 registered at Police Station Sarita Vihar for offences under Ss. 20/29 of the Narcotics Drugs and Psychotropic Substances Act, 1985 ('NDPS Act').

(2.) It is alleged that on 20/4/2022, a secret information was received regarding the illegal supply of Ganja. Subsequently, a raiding party was constituted, and thereafter a raid was conducted at around 10:00 AM above the Sarita Vihar Flyover. It is averred that before the search and seizure proceedings, few passersby were informed about the situation and were asked to join the police action, however, all of them refused and left without disclosing their names.

(3.) During the raid three people, namely Vinod, Iqbal and the applicant were apprehended who were travelling in a three-wheeler. The co-accused Vinod and the applicant were sitting on the back seat of the auto, while co-accused Iqbal was the driver of the said auto. It is alleged that the co-accused Vinod was holding a large red-black-white coloured carry bag between his legs, and the applicant too was holding a black bag. It is alleged that upon the search of the bag held by the co-accused Vinod, a total of 24.20 kgs of ganja was recovered. Further, upon the search of the bag held in the possession of the applicant, 14.13kgs of ganja was recovered. Subsequently, both the carry bags were seized, sealed and taken into possession, and all the accused persons including the applicant were arrested on 20/4/2022.