SHAHNAJ Vs. STATE GOVT OF NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant, arrested on 18/4/2025, seeks regular bail in case FIR No. 353/2025 of PS Jahangir Puri for offences under Sec. 21/25/29 NDPS Act.

(2.) Broadly speaking, even according to the prosecution case, no contraband was recovered from the accused/applicant, though she is involved in conspiracy. On last date, the learned APP submitted that the only evidence of conspiracy against the accused/applicant is her telephonic connectivity with the main accused Paras. On last date, the IO had shown Call Detail Records (CDRs) reflecting multiple telephone calls between the accused/applicant and accused Paras. But that day there was no Customer Application Form (CAF) to show that the telephone numbers being shown to the court belonged to the accused/applicant and accused Paras, so the matter was adjourned at the request of learned APP for further investigation.

(3.) Today, learned APP assisted by IO/ASI Chanderpal has produced the photocopies of CAF of two telephones, one of which is in the name of the accused/applicant while the other is in the name of accused Paras. Learned APP submits that there were more than 850 telephone calls exchanged between the accused/applicant and the accused Paras. Apart from this, there is no evidence of any connectivity between the accused/applicant and accused Paras, as per prosecution.