SHAFI @ LOVELY Vs. STATE

JUDGEMENT

(1.) The present application has been filed under Section 439 Cr.P.C. seeking regular bail in FIR No. 72/2018 under Sections 21/29 of NDPS Act registered at PS Crime Branch, Delhi.

(2.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated. He submits that charge sheet has already been filed and the petitioner is no more required for any investigation. He further submits that his search was not conducted before the Gazetted Officer in terms of Section 50 of NDPS Act therefore he ought to be released on bail.

(3.) In support of his submission he has relied upon the decisions rendered in Arif Khan @ Agha Khan Vs. State of Uttarakhand, 2018 AIR(SC) 2123, the judgment passed by the Co-ordinate Bench in Gurtej Singh Batth Vs. State, 2018 254 DLT 551 (orders passed in Sunny Khanna Vs. State (Govt of NCT of Delhi) in BAIL APPLN. 218/2019 decided on 25.04.2019 and Deepak Singh Vs. State in BAIL APPLN. 1854/2017 decided on 31.10.2018).