KANCHAN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Sec. 482 BNSS read with Sec. 438 CrPC seeking anticipatory bail in connection with FIR No.80/2024 under Ss. 21/25/29 of NDPS Act registered at Police Station Crime Branch, Delhi.

(2.) The case of the prosecution is that based on a secret information, two brothers namely, Sumit and Sachin were apprehended and during their personal search, Heroin weighing 1010 gms was found from a polythene bag which accused Sumit was carrying in his left hand, however, nothing incriminating was recovered from co-accused Sachin. Both the accused persons were arrested and during interrogation both Sachin and Sumit disclosed that they had procured the recovered Heroin from one Renu Nagiya and they were going to supply it to one Gaurav, who is a resident of Burari, Delhi. They also disclosed that Gaurav's brothers viz., Vikas and Krishna also assist Gaurav in drug trafficking and handles the said business in absence of their brother Gaurav.

(3.) On 15/4/2024, search was conducted for apprehending accused Gaurav but he was found absconding, however, at his residence, his brother Vikas was found present, who was apprehended. On apprehending Vikas, he stated that he is indulging in drug trafficking with his brother Gaurav and used to take delivery from Sumit and Sachin in the absence of his brother Gaurav. Subsequently, Heroin weighing 50 gms and Rs.2.20 lacs were recovered from the house of Gaurav at the instance of Vikas. Thereafter, accused Vikas was arrested in the present case.