WASIM KHAN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No. 223/2025 of Police Station Bhalswa Dairy for offence under Sec. 21(b) NDPS Act.

(2.) Broadly speaking, the allegation against the accused/applicant is that he was found in possession of 10 grams smack.

(3.) Learned counsel for accused/applicant submits that the quantity of smack allegedly recovered from the accused/applicant is almost small quantity as the small quantity is 5 grams. It is also submitted that the accused/applicant is in jail since 4/4/2025 and till date even charges are yet to be framed.