ABILITY DODZI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The petitioner seeks setting aside of order dtd. 11/7/2025 passed by the Trial Court in case FIR No.238/2024 of Police Station Sunlight Colony under Sec. 21/29 of NDPS Act and Sec. 14 of Foreigners Act. In addition, the petitioner also seeks directions to the respondent State to preserve the CCTV footage of all cameras installed at PS Maidan Garhi and office of FRRO for the period from 22/6/2025 to 26/6/2025 or to direct the Trial Court to dispose of the pending application under Sec. 94 BNSS of the petitioner within one week.

(2.) Learned APP accepts notice and submits that the FRRO has not been made a party. Even PS Sunlight Colony, which has been impleaded as respondents has no control over CCTV of PS Maidan Garhi.

(3.) To begin with, it would be apposite to extract the order impugned in the present case and the same is extracted as follows: