NAJIR HUSSAIN Vs. STATE

JUDGEMENT

(1.) The present petition has been filed under Sec. 483 read with Sec. 528 of BNSS for grant of regular bail in connection with FIR No. 65/2022 under Sec. 21/25/29 of the NDPS Act registered at PS Special Cell.

(2.) The case of the prosecution is that on 24/3/2022, a secret information was received regarding two inter-state drug traffickers namely, Dinesh Singh and Najir Hussain (petitioner), both resident of Gazipur, UP who were arriving in Delhi for delivery of consignment of drugs near Bus Stand Sarai Kale Khan, in vehicle no. BR01 BB 6026. A raiding team was constituted to conduct raid under the supervision of senior officers and at about, 04:45 AM, one Maruti SX4 car no. BR 01 BB 6026 was intercepted coming from Meerut-Delhi Expressway towards Ashram. Accused Najir Hussain (petitioner) and Dinesh were apprehended with the help of staff near Bus Stand Sarai Kale Khan.

(3.) The search of accused persons was made in the presence of ACP/ Special Cell/SR and 03 kg Heroin was recovered from the possession of the petitioner and 03 Kg Heroin was recovered from the possession of accused Dinesh Singh. Another 4 Kg brown powder was also recovered from the secret cavity of car no. BR 01 BB 6026, specially designed to conceal and transport the illegal narcotic drugs. Both the accused persons were thereafter arrested on 24/3/2022.