SAHIL SHARMA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present application has been filed by the applicant seeking regular bail in FIR No. 205/2023 dtd. 22/8/2023, registered at Police Station Crime Branch, for the offences under Ss. 20/22/25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act').

(2.) Briefly stated, it is alleged that on 21/8/2023, on the basis of secret information, the applicant was apprehended when he was travelling in a grey car towards Akhada, near Chaupal street. Allegedly, a recovery of 67g of MDMA (found to be methamphetamine in FSL) was made from a polythene found in the applicant's pocket. It is also alleged that the following recoveries were effected from the applicant's car : 133g of MDMA kept under the driver's seat in a white polythene, 1200g of charas kept in the glove box in a zip lock pouch and 2580g of ganja kept in a black polythene in the boot of the car. Thereafter, at the instance of the applicant, a recovery of 52g of MDMA@ecstacy was made from the flat of the applicant.

(3.) It is alleged that at the instance of the applicant, 6 riders who used to deliver contraband were arrested and recoveries were effected from two of the said drivers - Sonu and Chandan. Allegedly, a recovery of 53g of hybrid ganja and 1.87g of MDMA was made from co-accused Sonu and a recovery of 54g of hybrid ganja and 2g of MDMA was made from co-accused Chandan. Co-accused L. Jicko Meitei was also arrested at the instance of the applicant and a recovery of 4 Kg of ganja was made from him.