DALIP SINGH @ LANGDA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No. 108/2015 under Sections 20/25/29 of the NDPS Act, Police Station Crime Branch.

(2.) The case of the prosecution is that source information was received on 21.07.2015 that one Parvez, a resident of Bihar along with one Manoj bring Ganja in a truck and sell the same to several people. It was informed that Parvez would be bringing Ganja and would be supplying the same to one Javed.

(3.) Based on the source information, a raiding party was prepared, raid was conducted. At the designated spot, two persons were found standing near a Maruti Swift Car and some bags were being loaded in the Swift Car. The informer pointed out to the two persons and identified them as Parvez and Javed. They were apprehended. Five bags containing 20 Kg. each of Ganja were recovered.