HARISH KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No.59/2025 of PS Crime Branch for offence under Sec. 20/25/29 NDPS Act.

(2.) Learned proxy counsel for accused/applicant requests for passover awaiting the arguing counsel, which is not possible due to pending heavy board. And in view of facts and circumstances of this case, adjourning the matter would not be appropriate. Therefore, I have heard learned APP for State assisted by IO/SI Tanish Kumar.

(3.) Broadly speaking, the prosecution case is that on 4/3/2025 at about 08:30pm, on the basis of secret information, a trap was laid by the local police to apprehend one proclaimed offender, Balkesh. On being apprehended, it was found that Balkesh was taking delivery of a bag from a person who came in a car. The bag was found to contain 11.630kg ganja. In the process, driver of the car fled away after abandoning the car. From the car, 56.642kg ganja was recovered. Accused Balkesh was arrested and investigation proceeded further. On 19/4/2025, the accused/applicant was arrested on the basis of disclosure statement of accused Balkesh.