PARMANAD Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No. 183/2024 of PS Crime Branch for offence under Sec. 20(B)(ii)(C)/29 NDPS Act and Sec. 209 BNS.

(2.) Conduct of Delhi Police in this case is shocking, to say the least. Despite last detailed order (dtd. 16/1/2026), the concerned ACP (Mr. Satender Mohan, who filed the status report annexing tampered document) has opted not to appear. In his place, ACP Mr. Raj Kumar has come but submits that the concerned ACP Mr. Ajay Kumar has retired three months back and despite efforts, they could not contact the concerned ACP. Mr. Raj Kumar, ACP is obviously unable to explain the tampering. For convenient understanding, order dtd. 16/1/2026 is extracted below:

(3.) Learned APP for State submits that the recovered quantity of ganja being commercial quantity, in view of rigours of Sec. 37 NDPS Act, the accused/applicant is not entitled to be released on bail. As regards the aforementioned discrepancy of dates, learned APP submits that it was just an inadvertent error insofar as the recovery in question took place on 12/9/2024 only and the date of Daily Diary Entry was wrongly mentioned in the FSL requisition letter.