RAHUL Vs. STATE (GOVT. OF NCT DELHI)

JUDGEMENT

(1.) In pre-lunch session, the matter was passed over as neither the counsel for accused/applicant nor the IO appeared. In this post-lunch session, learned counsel for accused/applicant and the IO have appeared. I have heard learned APP for State and learned counsel for accused/applicant.

(2.) The accused/applicant seeks regular bail in case FIR No. 71/2025 of PS Burari for offence under Sec. 8/21 NDPS Act.

(3.) Broadly speaking, the allegation against the accused/applicant is recovery of 58.6 grams heroin, which is an intermediate quantity, so bar under Sec. 37 NDPS Act does not apply. The accused/applicant was arrested on 23/3/2025 and remains in jail since then, though for three days he was granted interim bail after which he surrendered.