BRIJESH KOTHIA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Can a weighty constitutional safeguard be diluted to an optional procedural nicety? It is this cardinal question that presents itself for consideration in the present case.

(2.) By way of this petition filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita 2023 ( 'BNSS '), the petitioner seeks regular bail in case FIR No.455/2024 dtd. 2/10/2024 registered under Sec. 8/20/21/25/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ( 'NDPS Act ') at P.S.: Special Cell, Delhi. Consequent upon completion of investigation, offences under Sec. 22/27A of the NDPS Act and Sec. 238B/209 of the Bharatiya Nyaya Sanhita, 2023 have been added vid chargesheet dtd. 10/6/2025.

(3.) Notice on this petition was issued on 2/2/2026.