RADHA Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.600/2017 under Sections 20/61/85 of the Narcotic Drugs And Psychotropic Act, 1985 and Sections 33/38 of the Delhi Excise Act.

(2.) Petitioner is alleged to be a bootlegger and was allegedly found in possession illicit liquor and Ganja weighing 1 kg and 670 gm (commercial quantity being 20 kg.)

(3.) Petitioner has been in custody since 11.12.2017 having availed interim bail on three occasions for one week, ten days and one week respectively. Petitioner had already spent 3 months and 26 days in custody as on 204.2018.