SUNIL KUMAR 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.296/2025 dtd. 8/10/2025 registered at PS.: Crime Branch, Delhi under Ss. 22/25 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act).

(2.) As per FIR, on 7/10/2025 at about 12:30 PM, secret information was received that one Mr. Mohd. Abid, resident of Madanpur Khadar, was in illegal possession of a large quantity of Tramadol Hydrochloride at his residence and was likely to supply the same on that day. The said information was verified, reduced into writing, and communicated to the concerned Inspector and ACP, in compliance with Sec. 42 of the NDPS Act, pursuant whereto a raiding team was constituted. The departure of the raiding party was recorded vide DD No.133A dtd. 7/10/2025 at about 03:15 PM. After obtaining due permission to conduct search from the concerned ACP, the raiding party reached H.No.C-142, Gali No.10, Mehak Apartment, Madanpur Khadar Extn-1, Sarita Vihar, Delhi at about 06:30 PM. Upon enquiry, the person present at the said premises disclosed his identity as Mohd. Abid S/o Mohd. Zohoor, aged about 50 years. Notices under Sec. 50 of the NDPS Act were served upon the accused person, who waived his right to be searched in presence of a Gazetted Officer or Magistrate.

(3.) Consequently, the personal as well as the search of the office/ house of the accused was conducted. While no contraband was recovered from the clothes and/ or body of the accused, however, a green plastic bag containing a carton was recovered from the office/ house. Upon examination, 270 packets of Tramadol Hydrochloride Tablets U.S.P. Treken-100 were found. Of these, each packet was containing 200 tablets, totalling 54,000 tablets. Field testing confirmed the recovered substance to be 'Tramadol', and the total weight of the contraband was found to be approximately 14.472 kg. The recovered contraband was thereafter sealed with the seal 'CR-14', marked as 'Exhibit A-1', and seized vide seizure memo in accordance with law. The accused along with the case property was brought to the office at about 12:15 AM on 8/10/2025, and the present FIR came to be registered.