TARKESHWAR SINGH Vs. STATE

JUDGEMENT

(1.) The present application is filed under Sec. 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 (BNSS) seeking grant of regular bail in FIR No. 240/2022 registered under Ss. 20/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act) and Ss. 419/468/417 of the Indian Penal Code, 1860 (IPC) at Police Station (P.S.) Naraina.

(2.) As per the case of the prosecution as set out in the status report, on 4/5/2022, on the basis of a secret information raid was conducted near H.No. WZ-328, First Floor, Naraina, New Delhi. It is stated that when the Applicant who was carrying two bags saw the raiding party, he went inside the house to attempt escape and kept the two (2) trolley bags inside the house. It is stated that at the instance of the Applicant a search of the house was conducted and a total of 21.084 Kgs of Ganja was recovered and seized from the said two trolley bags. It is stated that thereafter, the captioned FIR No. 240/2022 was registered. It is stated that the Applicant herein was arrested on 4/5/2022.

(3.) The learned counsel for the Applicant states that the Applicant has been falsely implicated in the captioned FIR.