LAWS(DLH)-2025-6-61

RAJ KUMAR AGARWAL Vs. STATE OF NCT DELHI

Decided On June 11, 2025
RAJ KUMAR AGARWAL Appellant
V/S
STATE OF NCT DELHI Respondents

JUDGEMENT

(1.) The present applications are filed seeking regular bail in FIR No. 243/2024 dtd. 28/11/2024 registered at Police Station Crime Branch for offences under Ss. 22(C)/25/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ("NDPS Act').

(2.) Briefly stated, it is alleged that on 28/11/2024, on the basis of a secret information, a trap was laid by the police team near Radhe Krishna Chowk, 5thPusta, Sonia Vihar, Delhi. It is alleged that at about 10:15 AM, at the instance of the secret informer, three accused persons ' Laxman, Ankit Shukla, and Pankaj were identified to be involved in the supply of contraband. Out of the three accused persons, accused Laxman and Pankaj were apprehended by the police, however, accused Ankit Shukla fled the spot. It is alleged that a brown colour cardboard box containing 176 boxes of Alprazolam tablets manufactured by the company 'Pure and Cure Healthcare Pvt Ltd.' where each box contained 1760 strips and each strip contained 60 tablets weighing 14.080 kg was recovered from the possession of accused Laxman.

(3.) It is alleged that another brown coloured cardboard box containing 187 boxes of Alprazolam tablets manufactured by the company 'Mancare Laboratories Pvt. Ltd' where each box contained 1870 strips and each strip contained 50 tablets weighing 13.090 kg was recovered from the possession of the accused Pankaj. During the course of the investigation, both the accused persons were arrested. During interrogation, accused Pankaj and Laxman disclosed that they worked for one Ankit Shukla who had a godown/medical shop in Sant Nagar, Ghaziabad where accusedAnkit Shukla stored illegal drugs. It is alleged that at the instance of accused Pankaj and Laxman, a recovery of 18000 Alprazolam tablets was effected from the medical shop of accused Ankit Shukla. During the course of investigation, accused Ankit Shukla was arrested on 17/12/2024. During interrogation, accused Ankit Shukla revealed that the recovered boxes of Alprazolam tablets manufactured by Pure and Cure Healthcare Pvt Ltd. were procured by him from one Tanishq and the Alprazolam tablets manufactured by the company 'Mancare Laboratories Pvt. Ltd' were procured by him from one Sonu. Accused Tanishq was thereafter arrested on 28/12/2024.