Alisher vs State Govt. Of Nct Of Delhi

Girish Kathpalia, J

In furtherance of last order, updated Status Report was filed, enlisting the cases in which the accused/applicant is involved and the status thereof.

I have heard learned counsel for accused/applicant and learned APP for the State.

The accused/applicant seeks regular bail in case FIR No. 517/2024 of PS Mahendra Park for offence under Section 20/25/61/85 NDPS Act. The allegation against the accused/applicant is recovery of 2 kg 26 grams ganja, which is intermediate quantity, so not covered by the rigors of Section 37 of the Act. The ground of opposition to bail application is the antecedents of the accused/applicant and his propensity to commit crime. It is keeping in mind this ground that an updated Status Report was requisitioned.

According to the updated Status Report, the accused/applicant was/is involved in 23 cases involving different offences, registered at different police stations. In sixteen cases, the accused/applicant stands acquitted; in four cases, the accused/applicant stands discharged or released; in two cases, the accused/applicant stands convicted; and one case involving the accused/applicant is pending trial. None of those offences is under NDPS Act.

Considering the above circumstances, the application is allowed and the accused/applicant is directed to be released on bail subject to his furnishing a personal bond in the sum of Rs. 10,000/- with one surety in the like amount to the satisfaction of the learned trial court.

Copy of this order be sent to the Superintendent of the concerned jail for informing the accused/applicant.