(1.) This order shall dispose of the present application under Section 439 of the Code of Criminal Procedure, 1973 for the grant of bail in FIR No.90/16, under Sections 20/25/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, ("NDPS Act") PS: Crime Branch, Delhi.
(2.) The brief facts emanating from the record are that on 06.06.2016 at around 4 AM, an information was received in the office of Narcotics Cell, Kotwali that one Vikas Kumar@ Rahul resident of Aligarh, UP along with his associate Anil Sharma @ Pandit and Zakir both R/o Faridabad would bring huge quantity of Ganja/ Cannabis from Odisha and supply the same in Delhi/ NCR in his vehicle no. HR-38T-2299. It was informed that he would come from Nizamuddin via Mathura road and around 5.00- 05.30 AM pass through the red light of Delhi High Court towards Pragati Maidan and would supply Ganja to someone there.
(3.) Pursuant to the above information the raiding team of narcotics crime branch reached near Mathura road, Delhi High Court red light and stopped one brown colour Eicher Tempo No. HR-38T-2299 and found that Vikas kumar@ Rahul was sitting in the vehicle. During the search of the vehicle, two plastic bags were recovered and inside them leaf like seeds and grassy substance which was suspected to be ganja was found. Each plastic bag was weighed and it was found to be containing 30kgs. each. Thus, total weight of recovered ganja was 60 kgs. The same was taken into police possession and the vehicle too was taken into police possession. In this regard a case vide FIR No.90/16, under Sections 20/25/29 of the NDPS Act, was registered at PS: Crime Branch, Delhi.