JUHURUL SEKH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No. 771/2020 of PS Vasant Kunj (South) for offence under Sec. 20/61/85 of NDPS Act.

(2.) Broadly speaking, the accused/applicant was found in possession of 1.3 kg ganja, and was released on bail, but he jumped bail and non-bailable warrants were issued against him, after which he appeared before the trial court on 6/10/2025 and since then he is in jail. The small quantity of ganja is 1kg, so the allegedly recovered ganja was nearing the small quantity.

(3.) Learned counsel for accused/applicant submits that being an illiterate person, the accused/applicant did not know that he had to inform the court before going to his native place and that he never intended to abscond.