SEEMA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This is a petition filed under sec. 483 of BNSS seeking grant of regular bail to the petitioner in FIR No. 500/2022, dtd. 6/7/2022, registered at PS Narela Industrial Area under Sec. 21 of the NDPS Act. The chargesheet has been filed under Sec. 21/25/29 of the NDPS Act.

(2.) As per the prosecution the facts are that on 6/7/2022 at around 1 P.M., a secret information was received to the ASI that a lady namely, Shanno r/o E-1852, J.J. Colony, Bawana, Delhi is allegedly involved in the distribution of heroin, both in bulk as well as retail quantities. Further, Shanno would come in between 03-03:30 P.M. to deliver a consignment of heroin to her customers.

(3.) After verifying the secret information, the ASI produced the secret informer before the concerned police officials and the secret information was given to them. Thereafter, on instructions of the ACP a raiding team was constituted, who took their position around 2:30 P.M. near the house of Shanno. Some public persons were also asked to join the raiding team, however they refused citing genuine reasons.