RAHUL GUPTA Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No. 100/2018 under Section 21 of The Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act for short), Police Station Hari Nagar.

(2.) As per the FIR, secret information was received that one Salman Tyagi would be coming to supply large quantity of Heroine on his motorcycle. Acting on the information a raiding party was prepared. The raiding party reached the spot and laid a trap.

(3.) Subsequently, one person came on a Splender Motorcycle and was identified by the informer as Salman Tyagi. Subsequently, he was apprehended. On a search conducted, after compliance of the provisions of Section 50 NDPS Act, 260 grams of heroine was recovered from his possession (commercial quantity being 250 grams).