SHATAN BISHNOI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The applicant/accused seeks regular bail in case FIR No. 154/2023 of Police Station Special Cell for offence under Sec. 18 & 24 of the NDPS Act. This bail application was taken up for the first hearing on 6/5/2025 before the predecessor bench, and thereafter remained pending before different benches. Today is the first hearing before me.

(2.) Broadly speaking, the prosecution case is that on the basis of secret information, a raid was carried out in which, from a truck being driven by accused Mohan Lal, 41.260 kg opium being transported from Manipur to Delhi, was recovered. The role ascribed to the accused/applicant is that it is he, who booked the transported opium from Manipur and thereafter, he flew down to Delhi.

(3.) Learned counsel for accused/applicant contends that he is in jail since 19/6/2023 despite there being no admissible evidence against him. It is contended that the accused/applicant is in jail solely on basis of confessional statement of accused Mohan Lal, recorded in police custody.