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Judgment
SACHIN DATTA, J (Oral.)
Crl.M.A.31670/2026 (Exemption from filing certified copies of annexures)
The present application is disposed of with a direction to file clear/legible/original copies of the documents sought to be placed on record, within a period of two weeks from today.
BAIL APPLN. 4284/2026
The present application has been filed by the applicant, seeking anticipatory bail in FIR No. 0222/2026 dated 28.05.2026, filed under Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (‘NDPS Act’), registered at P.S. Mayur Vihar, Phase-I.
The present FIR pertains to alleged recovery of approximately 1.5 kgs of Ganja from the co-accused person i.e. Parteek Malhotra. No recovery is identified from the present applicant.
The applicant is alleged to have acted as a supplier. His implication arises from the investigation concerning Parteek Malhotra and Prasoon Raj Singh. The prosecution also relies upon electronic exchanges and photographs which were obtained from the mobile device of co-accused Prasoon Raj Singh.
The applicant’s earlier bail application was rejected by the Sessions Court vide order dated 14.08.2026.
Issue notice.
Ms. Priyanka Dalal, learned APP for the State, accepts notice.
Let a Status Report be filed before the next date of hearing.
The seized quantity is admittedly “intermediate quantity”. It is informed that both the co-accused persons i.e. Prasoon Raj Singh and Parteek Malhotra have been granted regular bail. This circumstance, together with quantity of seizure presently disclosed and the absence of any recovery from the applicant, are relevant in deciding whether there is a need for immediate arrest.
During the course of hearing, the applicant unequivocally undertakes that he shall join the investigation as and when communicated by the investigating officer (IO). He further undertakes that he shall appear whenever required by the IO and shall also produce his electronic/mobile devices, as and when called upon to do so.
Considering the aforesaid circumstances, it is directed that till the next date of hearing, the applicant shall not be arrested by the police authorities.
List for further consideration on 15.02.2027.
Order dasti.