VIJAY KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) In furtherance of last order, learned prosecutor has shown me the videography of the search carried out at the residence of the accused/applicant and prima facie, the same does not reflect any portion to suspect the genuineness of the raid, though this has to be tested during trial.

(2.) I have heard the further arguments from both sides.

(3.) The accused/applicant seeks anticipatory bail in case FIR No. 79/2025 of PS Bharat Nagar for offence under Sec. 21/25 NDPS Act on the allegations that from residence of the accused/applicant and his son, 201 grams + 164 grams of heroin was recovered and son of the accused/applicant was arrested. The accused/applicant was not present at the time of raid, so now he seeks anticipatory bail.