PRAMOD @ PARMAL Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) By virtue of the present bail application made under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), the applicant/ accused[Hereinafter as "applicant"] seeks grant of regular bail in proceedings arising from FIR No.233/2024 dtd. 12/11/2024 filed under Sec. (s) 20/25/29 of the Narcotic Drugs and Psychotropic Substances, Act, 1985, (NDPS Act) registered at PS.: Special Cell, Delhi.

(2.) As per facts, on 12/11/2024, acting on an intimation, the concerned ASI apprehended two persons namely, Gurpreet Singh @ Gopi and Jaspreet Singh @ Jassu, and after necessary compliance under the NDPS Act, a total of '172.780' Kgs. of Ganja as also eight plastic Kattas were recovered from their Eicher Tempo bearing no.HR67B2312 at about 4:30 P.M. from Samshan Ghat Road, near Max Hospital, Haiderpur, Shalimar Bagh, Delhi. Subsequent thereto, FIR No.233/2024 was registered under Sec. (s) 20/25/29 of the NDPS Act. Upon further investigation and based on the disclosure statement of the other two co-accused, it was found out that one Satyapal @ Sonu and his associate Pramod @ Parmal, i.e. applicant herein, were actively involved in drug trafficking network.

(3.) Thereafter on 19/3/2025, the applicant was arrested by officials of the Crime Branch at 01:00 P.M. near Bhiwini-Loharu Highway, however, neither any incriminating material was recovered from his possession or at his instance, nor was any material seized linking him directly to the alleged offence at the time of arrest. Subsequent to the police remand and after completion of investigation, a Charge Sheet was filed on 9/5/2025 whereafter charges under Sec. (s) 20/25/29 of the NDPS Act were framed vide order dtd. 26/5/2025 by the learned Additional Sessions Judge-02, Special Judge NDPS Act, North-West Rohini, Delhi[Hereinafter referred to as "learned Trial Court"].