RAJESH SINGH Vs. STATE

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No. 331/2003 under Section 411 of the IPC registered at Police Station Kotwali, Delhi.

(2.) The allegations in the FIR are that an information was received that surgical supplies meant for Govt. Departments and hospitals were being stolen and diverted. A raid was conducted and at the premises of a co-accused, drug items and surgical supply items were recovered from the said person. It is alleged that the co-accused disclosed the name of the petitioner.

(3.) The petitioner is alleged to have been apprehended on a public street i.e. Road No. 5, Andrews Ganj, New Delhi and the following goods were allegedly recovered from his possession:-