PRAVEEN Vs. STATE GOVT OF NCT OF DELHI

JUDGEMENT

(1.) By way of the present petition filed under Sec. 438 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), the petitioner/applicant seeks Regular Bail in FIR No.337/2022 dtd. 15/11/2022, for the offences punishable under Sec. 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act) and Sec. 14 of the Foreigners Act, 1946, registered at Police Station Special Cell, Delhi.

(2.) The present case arises out of information received on 15/11/2022, by Sub-Inspector (SI) Vikas of the Special Cell, Delhi, to the effect that one Umesh Singh, a resident of Ambala, Haryana, was actively involved in trafficking of narcotic drugs and psychotropic substances, and was in the habit of procuring heroin from a person named Surender, a resident of Uttam Nagar, Delhi. It was specifically informed that Umesh Singh, after having secured a substantial quantity of heroin from Surender, would be present near Chandgiram Akhada, Delhi, between 5:00 PM and 6:00 PM on the same day.

(3.) The said information was recorded in writing by SI Vikas and communicated to Inspector Ankur. Upon satisfaction of the credibility of the information, the same was further conveyed telephonically to ACP Ved Prakash of the Special Cell (Northern Range), who directed that appropriate legal action be taken and also authorized SI Vikas to undertake the necessary raid, search and seizure proceedings in accordance with law. In this regard, Daily Diary Entry No. 95A was recorded at Police Station Special Cell, Delhi at 3:20 PM on 15/11/2022.