ABETOLI AWOMI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By virtue of the present application under Sec. 483 read with Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 'BNSS', the applicant, namely Abetoli Awomi D/o Nihose seeks grant of regular bail in proceeding arising out of FIR No.728/2024 registered at Police Station Dabri, New Delhi, under Ss. 8/22/25/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 'NDPS Act'.

(2.) Briefly encapsulated, it is the case of the prosecution that on 1/11/2024, based on the information regarding a fire incident, received at PS.: Dabri, the police officials proceeded to the spot at H.No. Q-10, Nanda Block, Mahavir Enclave, Dabri, New Delhi 'premises', where it was found that the said fire was broken out as a result of a chemical explosion. During inspection, it emerged that a clandestine lab for making amphetamine drug was being run from the second floor of the premises and one porta cabin was also constructed on the rooftop for mixing chemicals. As such, after taking due authorization, a search was conducted at the second floor, from where 70 grams of amphetamine drug along with large quantity of chemicals/ raw materials for its manufacturing was recovered.

(3.) Upon investigation, it was revealed that one Mr. Jean Patrice Tape, an African national, had rented the second floor of the premises. As such, on 6/11/2024, based on manual and technical intelligence, Mr. Tape was apprehended from Greater Noida and 80 grams of amphetamine drug was recovered from him.