NAROTAM PRADHAN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No. 140/2018 under Sections 20, 25, 29 of the NDPS Act registered at Police Station Crime Branch.

(2.) Allegations in the FIR are that secret information was received that one person would be bringing a truck load of ganja for supply in Delhi. A raiding party was prepared. At the designated spot, one truck was found. When the truck was intercepted by the raiding party, 175 Kgs of ganja was found.

(3.) The role ascribed to the petitioner is that petitioner had facilitated the transaction between the supplier and the buyer. As per the prosecution the co accused has disclosed that the petitioner had facilitated the transaction and that the amount for purchase of the ganja was deposited in the account in the name of one Prasanna Kumar Behera. The account details were allegedly provided by the petitioner.