STATE Vs. AKASH

JUDGEMENT

(1.) These three petitions are filed by the State/petitioner under Sec. 439(2) read with Sec. 482 of the Code of Criminal Procedure, 1973 ["Cr.P.C."], seeking cancellation of bail and setting aside of the impugned orders dtd. 15/6/2024, 25/6/2024 and 12/7/2024 passed by the learned ASJ/Vacation Judges, Shahdara District, Karkardooma Courts ["trial court"], whereby the accused persons/appellants namely Seema, Shilpa and Akash respectively were granted regular bail in case FIR No. 407/2024, registered at Police Station Nand Nagri under Ss. 21/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ["NDPS Act"].

(2.) Since the three petitions emanate from a common set of facts and pertain to the same FIR, they are being disposed of together by this common judgment. Factual Matrix

(3.) Briefly stated, the facts of the present case are that on 7/6/2024, at about 1:20 PM, the Investigating Officer received secret information that Akash, resident of D Block, Nand Nagri, who was allegedly involved in supply of heroin, would arrive near Kali Mata Mandir between 3:00-3:30 PM. The information was reduced into writing as DD No. 7, forwarded to the senior officers, and directions were issued to constitute a raiding team.