SAGAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks anticipatory bail in case FIR No. 677/2025 of PS Bhalswa Dairy for offence under Sec. 21/25/29 NDPS Act.

(2.) Broadly speaking, by way of chance recovery, 102.56 grams smack was recovered from three persons, who disclosed that the same was to be delivered by them to the present accused/applicant.

(3.) Learned counsel for accused/applicant submits that there is no admissible evidence on the basis whereof the accused/applicant can be justifiably arrested. It is submitted that the accused/applicant has been falsely implicated in this case, and he is a resident of Mathura with no links with any of the arrested accused persons. Learned counsel for accused/ applicant also submits that the accused/applicant is willing to join investigation as and when directed by the IO.