MARIYAM Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No. 284/2024 of PS Hazrat Nizamuddin for offence under Sec. 20(b)(ii)(C)/29 NDPS Act.

(2.) The earlier bail application of the accused/applicant was dismissed by the co-ordinate bench by way of elaborate order dtd. 2/12/2025. Copy of the said order is Annexure-1 to this bail application.

(3.) On being called upon to address change in circumstances, if any, which would entitle the accused/applicant move fresh bail application, learned counsel for accused/applicant submits that there was no conscious possession of the contraband with the accused/applicant and that subsequent to 2/12/2025, co-accused Sabir Ali has been granted bail by this Court.