HARISH SINGH LAMGHARIYA Vs. STATE ( NCT OF DELHI)

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.177 of 2017 under Section 20, 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, Police Station Crime Branch.

(2.) Allegations in the FIR are that secret information was received that two persons, who were residents of Nainital, Uttarakhand bring charas and supply the same in Delhi. Information was received that they would be coming to Delhi with substantial quantity of charas for supply. A raiding party was prepared.

(3.) At about 4.45 PM the raiding party saw two persons walking from Rithala Gaon, one of whom was carrying a bag. The two were identified by the secret informer. Subsequently, they were standing on the road when one Swift Dzire vehicle is alleged to have come from which one person got down and started talking to the other two. All three were thereafter intercepted by the raiding party. On search it was found that the bag contained total 3 kgs of charas in two packets of 1.5 kgs each.