Delhi High Court - Orders
Sonia Shamrao Naik Gaonkar vs Narcotics Control Bureau on 25 June, 2020
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
SINDHU KRISHNAKUMAR
25.06.2020 17:56
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1182/2020 and CRL.M.A. 7393/2020
SONIA SHAMRAO NAIK GAONKAR ..... Applicant
Through: Mr. Raghav Sharma, Advocate.
versus
NARCOTICS CONTROL BUREAU ..... Respondent
Through: Mr. P.C. Aggarwal, Advocate.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 25.06.2020
1. This hearing has been held through video conferencing.
2. The Petitioner is a 24 year old girl who has been charged under Sections 8, 21, 22, 27A and 29 of The Narcotic Drugs and Psychotropic Substances Act, 1985. She seeks interim bail in the present case. Mr. Raghav Sharma, ld. counsel for the Petitioner, submits that the Petitioner is a resident of Goa and she is an educated girl with a degree in Mass Communication. He submits that her grand-father, who is 88 years of age, has also moved a bail petition.
3. On the last date, the status report was called for. The Narcotics Control Bureau (hereinafter, "Bureau") has since filed the status report. The submission of Mr. P.C. Aggarwal, ld. counsel for the Bureau, is that commercial quantities of 600 grams Methamphetamine was recovered from the Petitioner's possession. Ld. Counsel further submits that the Petitioner Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:25.06.2020 16:44 also indicated the name of the co-accused as Hanry Moses Onyendu and Charles Ezih @ Papa, from whom further commercial quantities of cocaine was recovered. The apprehension expressed is that the co-accused - Hanry Moses Onyendu, who was given interim bail on medical grounds, has now been declared PO and has not surrendered. He submits that, accordingly, bail ought not to be granted.
4. On the last date, this Court had directed that the bail application filed by the grandfather, be attached with the present case, however, the said application has not been attached. It is accordingly directed that the Registry shall positively ensure that the file of Bail Application No.351/2020 is sent along with the present case on the next date.
5. In addition, the Jail Superintendent of Central Jail No.16, Mandoli Jail shall arrange for the Petitioner to appear before this Court through video conferencing on the next date of hearing. The grand-father of the Petitioner is also permitted to join the proceedings. The link shall be made available by the Court Master.
6. Ld. counsel for the Respondent is permitted to file additional documents in this matter including the statement of the Petitioner along with the retraction.
7. List on 13th July, 2020 at 12.30 pm. PRATHIBA M. SINGH, J.
JUNE 25, 2020 MR/T Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:25.06.2020 16:44