MUJIBUR REHMAN Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No. 140/2018 under Sections 20/25/29 of the Narcotic Drugs and Psychotropic Substance Act, 1985, registered at Police Station Crime Branch, New Delhi.

(2.) The petitioner has been in custody since 04.08.2018.

(3.) The allegations in the FIR are that secret information was received that one Tahir would be transporting Ganja in his truck from Orissa to Delhi and one Amit Kumar Jha would be available to receive the same.