TASLIMA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By virtue of the present bail application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), the applicant seeks grant of regular bail in proceedings arising from FIR No.444/2024 dtd. 4/6/2024 registered at PS.: Bhalswa Dairy, Delhi under Ss. 21/25/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act).

(2.) As per FIR, on 4/6/2024 at about 05:00 AM, secret information was received that one Taslima @ Putti, R/o D-1 Block, JJ Colony, Bhalswa Dairy, Delhi, was engaged in supply of heroin in bulk and would leave her residence between 07:00 AM to 08:00 AM on the same day to deliver heroin to a customer. Procedure under Sec. 42 of the NDPS Act was followed, and a raiding team was sent. At about 07:00 AM, the secret informer identified her as Taslima/ applicant, who, upon noticing the police, attempted to retreat but was apprehended by a lady Head Constable. Upon receipt of Notice under Sec. 50 of the NDPS Act and being informed of her legal rights, the applicant only consented to be searched by the police party.

(3.) In search from the black polythene bag held by the accused, a transparent waxy packet containing light brown powder was recovered, the field-testing confirmed it to be 'Heroin', weighing 400 grams including the packing. The same was sealed with the seal of "SM," marked as MARK-A, and seized vide seizure memo in accordance with law. A search of the house of the applicant led to no recovery. After she was brought to the Narcotics Cell office, a written complaint was prepared, which led to the registration of the present FIR at PS.: Bhalswa Dairy.