ARPAN Vs. STATE GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The present application has been filed under Sec. 483 read with Sec. 528 BNSS seeking regular bail in connection with FIR No. 120/2021 under Ss. 20/25/29 NPDS Act registered at PS Crime Branch, North West, Delhi.

(2.) The case of the prosecution is that on 1/7/2022 a secret information was received by SI Vishan Kumar that one person namely, Arpan @ Babloo (petitioner herein) alongwith his associate Suman, who are dealing in the supply of heroin, would be coming from Sultanpuri to Mangolpuri Flyover near Mangolpuri Industrial Area, Delhi to supply contraband to unknown persons and if a raid is conducted, they both can be apprehended alongwith high quantity of heroin.

(3.) Accordingly, police constituted a raiding party and went to the informed place. There the raiding party saw petitioner/ Arpan @ Babloo alongwith co-accused Suman on a motorcycle. They had stopped the motorcycle near Mangolpuri Flyover where they were waiting for someone. The police overpowered both, the petitioner, as well as, Suman and took them into custody.