VED PRAKASH @ MISTRI Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) By this petition filed under Section 439 of Code of Criminal Procedure, 1973 (hereinafter referred to as the Cr. P.C.) the petitioner seeks bail in FIR No.40/2015 under Section 18/21/22/29/61/85 of NDPS Act read with Section 419/468/174-A of IPC, at Police Station Special Cell (SB), Delhi.

(2.) In the office of Special Cell/NR, Sector 6, Rohini, Delhi, the police was monitoring certain mobile numbers suspectedly used by drug suppliers and on 24.05.2015, a secret information was received by Sub-Inspector Sandeep Kumar, that one Ram Pal would go towards Durgapuri Chowk on his motorcycle No. DL-13SG-2747 between 2 to 2.30 PM having possessed with heroin. A trap was laid and Ram Pal was apprehended at about 2.15 PM and one Kg heroin was recovered from the dicky of the said motor cycle.

(3.) During investigation, accused Ram Pal disclosed that he had purchased the said heroine from the petitioner and on his pointing out the petitioner was arrested on 26.05.2015. Intercepts of petitioner and Ram Pal were sent to FSL for forensic comparison alongwith their sample voices. It was further revealed that the petitioner used to receive narcotics contraband from one Shakir Ali, who was also arrested having possessed with 5 Kg of opium. Investigation concluded and the charge sheet was filed in the case.