ASHWANI KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) I have heard learned counsel for petitioner and learned prosecutor, assisted by the Investigating Officer. Since chargesheet in compliance with last order was not filed, the same is produced before me today.

(2.) The accused/applicant, suffering incarceration since 20/11/2023 seeks to be released on bail in case FIR No. 258/2023 of PS Special Cell for the offence under Sec. 22/29 NDPS Act. Broadly speaking, the allegation against the accused/applicant is that on his statement in police custody, 13 cartons of Alprazolam (commercial quantity) were recovered.

(3.) Learned counsel for petitioner commenced his submissions stating that the accused/applicant held license to store and sell Alprazolam, because he is a distributor of medicines. It was further submitted by learned counsel for accused/applicant that the said license got expired in July 2023, but could not be got renewed due to certain disputes between the accused/applicant and his partner.