VIMAL RAJPUT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sumeet Tahilramani, learned counsel for the applicant, Sri Ranvijay Singh, learned A.G.A. for the State and perused the records.

(2.) The instant application has been filed seeking release of the applicant on bail in Case Crime No. 0029 of 2024, under Ss. 8/20/23/29/68 of Narcotic Drugs and Psychotropic Substances Act (hereinafter referred to as 'the NDPS Act'), registered at Police Station Purakalandar, District Ayodhya.

(3.) The aforesaid case has been registered on the basis of an F.I.R. lodged on 28/1/2024 by the Station House Officer against five persons, including the applicant, stating that on the basis of information received from a mukhbir a team of police officers had intercepted a four wheeler vehicle in which four persons, including the applicant were travelling. Different quantities of charas were being carried by all the accused persons and 7 kgs. charas packed in 14 bags containing 500 grams each was recovered from a bag being carried by the applicant.