Delhi High Court
Ashwani @ Kali vs State (Govt. Of Nct Of Delhi) on 11 February, 2020
Equivalent citations: AIRONLINE 2020 DEL 846
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 11.02.2020
+ BAIL APPLN. 3074/2019
ASHWANI @ KALI ..... Petitioner
Through: Mr. Vishal Raj Sehijpal and
Mr. Anwar A.Khan,
Advocates.
versus
THE STATE (GOVT. OF NCT OF DELHI
..... Respondent
Through: Mr. G.M.Garlooqui, Ld. APP
for the State
ASI Narain Dass: PS
Mahendra park.
CORAM:
HON'BLE MR. JUSTICE BRIJESH SETHI
JUDGMENT
BRIJESH SETHI, J ( Oral)
1. Vide this order, I shall dispose of a bail application filed under section 439 Cr.P.C. by the petitioner Ashwani @ Kali in FIR No. 321/2019 u/s. 21/61/85 NDPS Act, PS Mahindra Park, New Delhi.
2. Ld. Counsel for the petitioner has prayed for bail on the grounds that petitioner is innocent and has been falsely implicated. Bail Appl. No. 3074/2019 Page 1 of 4 Petitioner is in judicial custody since 01.08.2019. It is submitted that allegation of recovery of 5 gram 170 m.g. of heroin/smack from the possession of petitioner is absolutely false and fabricated and the alleged contraband was never in possession of the petitioner. It is, therefore, prayed that petitioner be granted bail in the interest of justice.
3. Ld. Counsel for the petitioner has relied upon the following case law:-
a. Mohd. Navi v. State, 2018 SCC Online Del 12959; b. Ajaz Mohd. Shafi Khan v. State of Maharashtra, 2018 SCC Online Bom 20682;
c. Salma Suleman Shaikh v. State of Maharashtra, 2018 SCC Online Bom 13261.
4. I have gone through the said case law. However, the same are distinguishable on the basis of facts and circumstances stated therein. Moreover, no straitjacket formula can be laid down for grant of bail. Each case depends upon its own peculiar facts and circumstances.
5. Ld. APP for the state has opposed the bail application on the ground that allegations against the petitioner are serious in nature. Petitioner is a serial offender and is involved in number of other Bail Appl. No. 3074/2019 Page 2 of 4 cases. Ld. APP for the state has, therefore prayed for dismissal of the bail application.
6. I have considered the rival submissions. The prosecution version is that on 31.07.2019, petitioner was apprehended and on his personal search 5 gram 170 m. gram heroin/smack was recovered from his right hand fist.
7. Perusal of record reveals that petitioner is also stated to be previously involved in the following cases:-
Sl.no. FIR no. & PS Under Section 1 224/2011-Adarsh Nagar 379/356/34 IPC 2 378/2016, Jahangirpuri 393/34 IPC 3 264/2018, Jahangirpuri 323/341/34 IPC
8. Ld. Counsel for the petitioner has, however, argued that FIR No. 264/2018 stands compounded and petitioner stands acquitted in FIR No. 224/2011 and is on bail in FIR no. 378/2016. Ld. APP for the State, however, submits that he is not aware of the said facts. However, even if the submissions of Ld. Counsel for the petitioner are believed, the petitioner is still involved in FIR No. 378/2016 Bail Appl. No. 3074/2019 Page 3 of 4 under Section 393/34 IPC.
9. In view of above facts and keeping in mind the nature of offence and previous involvement of the petitioner, no grounds for bail are made out at this stage. The bail application is, therefore, dismissed and stands disposed of accordingly.
BRIJESH SETHI, J FEBRUARY 11, 2020 Ak Bail Appl. No. 3074/2019 Page 4 of 4