IMRAN ALI @ SAMIR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This is an application under Sec. 483, BNSS read with Sec. 439 Cr. PC. for grant of regular bail filed on behalf of the petitioner Imran Ali @ Samir in case FIR No. 204/2023, under Ss. 15/25/29 of NDPS Act, PS Crime Branch, Delhi.

(2.) As per brief facts, on 17/8/2023, a secret information was received that petitioner and co-accused Mohd. Shareef will bring poppy straw from Tapukada, Alwar, Rajasthan in a vehicle and will go to Azadpur via Punjabi Bagh.

(3.) The raiding team took position at Punjabi Bagh Chowk towards Britannia Chowk. The informer identified one white taxi bearing No. DL1ZA-8248, coming from Dhaula Kuan side as the vehicle in which the suspects were travelling with the contraband. The vehicle was chased. The above-mentioned taxi was found near garbage house, near park, Sarai Pipalthala, Adarsh Nagar. Its rear gate was lying open, from which, a boy was taking down a heavy sack and another boy was keeping a sack on a Splendor motorcycle parked nearby and the taxi driver was standing outside the taxi. Petitioner Imran Ali @ Samir, co- accused Mohd. Shareef and the taxi driver (Sumit) were caught. Notice under Sec. 50 NDPS Act was given to them. Their replies were recorded on the respective notices under Sec. 50 NDPS Act.