RAVINDER BHUIYAN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present application is filed seeking regular bail in FIR No. 41/2022 dtd. 26/12/2022, registered at Police Station Sarai Rohilla, for offence under Sec. 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act'). Chargesheet has already been filed against the applicant for the offence under Sec. 18 of the NDPS Act and Ss. 147/179 of The Railways Act, 1989.

(2.) It is alleged that on 26/12/2022, the complainant, namely, SI Rohit Kumar Rana, who was patrolling at Platform No.2-3 at Shakur Basti Railway Station, noticed two persons sitting on a bench who, upon seeing the police officials, started walking speedily. It is alleged the said suspected persons were detained after a brief chase.

(3.) It is alleged that the applicant had a white bag in his hand which also had two transparent polythene bags in it. It is alleged that 3.086 Kg of Opium was recovered from the said polythene bags.