RAJA KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No. 88/2025 of PS Crime Branch for offence under Sec. 20(b)(ii)(C)/25 NDPS.

(2.) I have heard learned counsel for accused/applicant and learned APP for State assisted by IO/SI Mukesh Kumar.

(3.) Broadly speaking, on the basis of secret information, a raiding team was constituted by the local police on the night intervening 11/4/2025 and 12/4/2025. At the informed spot, the accused/applicant arrived on a two wheeler scooter and from footrest of the scooter, 23.900 kg ganja kept in a white plastic bag was recovered and seized. Subsequently, on the basis of disclosure of the accused/applicant, the police arrested co-accused Sajan Kumar, from whom 12.235 kg ganja was recovered.