LAWS(DLH)-2018-10-295

NIKESH KUMAR @ SUNNY Vs. STATE (GNCTD)

Decided On October 23, 2018
Nikesh Kumar @ Sunny Appellant
V/S
State (Gnctd) Respondents

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.11/2018 under Section 20/29 Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Allegations in the FIR are that on 01.020188 secret information was received that an inter-State drug cartel was involved in smuggling and distribution of narcotic substance Ganja in Delhi and NCR.

(3.) Acting on the secret information two persons were intercepted and apprehended opposite CNG Pump, Mohan Cooperative Estate, Industrial Area, Mathura Road, New Delhi along with one truck. The truck was searched and a special cavity was found in the body of the truck wherefrom 540.750 grams narcotics substance Ganja was recovered.