AMIT KHANNA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) In the case FIR No.142/2024 of PS Prashant Vihar for offences under Ss. 22/25/29 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as "the Act"), the accused Manoj Kumar (in judicial custody since 27/9/2024) seeks to be released on Regular Bail, while the remaining accused persons, namely Amit Khanna, Satvinder Kaur and Tajinder Kaur seek Anticipatory Bail. The predecessor benches granted interim protection from arrest to accused Amit Khanna on 25/11/2024 and to remaining two accused on 19/3/2025. The contraband, allegedly recovered from or at the instance of accused/applicants was the commercial quantity of Buprenorphine, which admittedly is a psychotropic substance.

(2.) Succinctly stated, the prosecution case is as follows.

(3.) During arguments, both senior counsel for accused persons took me through the abovementioned matrix, including the chargesheets and contended that the accused/applicants deserve the reliefs of anticipatory and regular bails.