ASEEN KOCHAR Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No. 581/2017 under Sections 20/21/25/61/85 of the NDPS Act, Police Station Tilak Nagar. Since a weapon was recovered from one co-accused chargesheet was filed under Sections 20/21/25/61/85 read with Sections 25/54/59 of the Arms Act.

(2.) Charge has been framed against petitioner under Section 21(b) of the NDPS Act.

(3.) The allegations against the petitioner are that the petitioner was travelling from Sonepat to Delhi and had come to deliver Cocaine in his vehicle - Swift Dzire. The contention is that during search of the petitioner 10 small packets were recovered. Each small packet contained white powder. Powder of all the packets was mixed up and the total weight was found to be 10 gm. After testing the powder, it was found to contain cocaine.