BAIL APPLN. 4822/2025 Page 1 of 22

$~J-

* IN THE HIGH COURT OF DELHI AT NEW DELHI

Date of Decision: 30

th

May, 2026

+ BAIL APPLN. 4822/2025 & CRL.M.A. 37052/2025, CRL.M.A.

8797/2026, CRL.M.A. 8798/2026, CRL.M.A. 9018/2026, CRL.M.A.

9019/2026, CRL.M.A. 10837/2026, CRL.M.A. 10838/2026

YUSUF AAJAM .....Petitioner

Through: Mr. Akshay Bhandari, Ms. Megha

Saroa, Mr. Kushal Kumar, Mr. Janak

Raj Ambavat and Mr. Anmol,

Advocates.

versus

STATE GOVT OF NCT OF DELHI .....Respondent

Through: Ms. Shubhi Gupta, APP for the State.

HON’BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI

J U D G M E N T

ANUP JAIRAM BHAMBHANI, J.

By way of the present petition filed under section 483 of the

Bharatiya Nagarik Suraksha Sanhita 2023, the petitioner seeks regular

bail in case FIR No.258/2023 dated 06.10.2023 under sections 22/29 of

the Narcotics Drugs and Psychotropic Substances Act, 1985 (‘NDPS

Act’) at P.S.: Special Cell, Delhi.

2. At the outset Mr. Akshay Bhandari, learned counsel for the petitioner

has explained that his earlier regular bail petition bearing BAIL APPLN.

No.1526/2025 was dismissed as withdrawn, since the petitioner wanted

to file a fresh bail petition with additional grounds and documents.

3. Notice on this petition was issued on 11.12.2025.

BAIL APPLN. 4822/2025 Page 2 of 22

4. Status report dated 07.01.2026 has been filed on behalf of the State.

5. Nominal roll dated 24.01.2026 has been requisitioned from the Jail

Superintendent.

6. This court has heard Mr. Bhandari, learned counsel for the petitioner; as

well as Ms. Shubhi Gupta, learned APP for the State.

PETITIONER’S SUBMISSIONS

7. In the context of the allegations made against him in the subject FIR, the

petitioner has made the following principal submissions:

7.1. It is submitted that though the petitioner’s name has been brought

into a matter that concerns several other accused persons, the

petitioner was arrested on 08.04.2024 basis the disclosure

statements of one Rahul Varshney and one Tushar Aggarwal, who

(latter) were arrested on 04.04.2024 for allegedly supplying

contraband to one Zubair. In their disclosure statements the said

two persons are claimed to have said that they used to procure

contraband from the present petitioner.

7.2. It is pointed-out that both Rahul Varshney and Tushar Aggarwal

have already been admitted to regular bail.

7.3. It has been argued on behalf of the petitioner, that the principal

allegation against the petitioner is that he was the owner of a firm

by the name of Sunrise Pharmaceuticals (‘Sunrise Pharma’), and

that three other firms, namely NA Pharma, Medisales

Pharmaceuticals (‘Medisales Pharma’) (alleged to have been run by

the petitioner in the name of Lavlesh Gupta), and AC

Pharmaceuticals (alleged to have been run by the petitioner in the

name of Anil Chaudhary), the allegations being that the said three

BAIL APPLN. 4822/2025 Page 3 of 22

firms were also being operated by the petitioner, though

pharmaceutical drugs were purchased in the names of these firms.

7.4. Mr. Bhandari has submitted that the principal allegation against the

petitioner is that he used to purchase medicines in the name of the

said three firms and would sell the same to co‑accused Rahul

Varshney and Tushar Aggarwal; with the crux of the allegation

being that Rahul Varshney and Tushar Aggarwal further sold the

pharmaceutical drugs to one Zubair, who sold them onward to one

Faizan Beg. It has been pointed-out, that it is the prosecution’s own

case that Rahul Varshney used to run a firm called Kashish Pharma,

which firm held a valid pharmaceutical license; and Tushar

Aggarwal used to run a firm called Bajrang Pharma, which also

held such license. It has been argued that regular monetary

transactions were taking place between the petitioner and the said

two persons, through their firm accounts, and the said two persons

were fully aware of such transactions. It has been submitted that the

said two co-accused were educated persons and held drug licenses

in the names of their firms and were (otherwise) engaged in a

legitimate pharmaceutical business.

7.5. It has been contended on behalf of the petitioner that it is also not

in dispute that the petitioner was holding a valid license for running

his pharmaceutical business; and the only incriminating

circumstance canvassed against the petitioner is that ‘contraband’

belonging to the firms NA Pharma and Medisales Pharma was

allegedly recovered from the godown of Sunrise Pharma. However,

it is argued that it is also the prosecution case that the firms NA

BAIL APPLN. 4822/2025 Page 4 of 22

Pharma and Medisales Pharma held valid drug licences; and

therefore, it is nobody’s case that the possession of the medicines

in question either by NA Pharma, Medisales Pharma, or by Sunrise

Pharma by these licensed entities was per se illegal.

7.6. In this backdrop, it has been alleged that the prosecution alleges that

41 boxes of Spasmoproxyvon Plus having batch No. XY10156 were

recovered from Faizan Beg; and that these bore the same batch

number as medicines ordered by the petitioner in the name of his

hired firms, which were then sold by the petitioner to Rahul

Varshney and Tushar Aggarwal, who in turn supplied them to

Zubair, who then made them available to Faizan.

7.7. Mr. Bhandari has argued that clearly, even on the prosecution’s

own reckoning, the petitioner was holding certain pharmaceutical

drugs which had been legitimately purchased by him in the name

of one or more of his duly licensed firms; and that he sold those

pharmaceutical drugs to Rahul Varshney and Tushar Aggarwal,

who (latter) were themselves valid pharmaceutical license holders.

It has been submitted that therefore, what Rahul Varshney and

Tushar Aggarwal did with those pharmaceutical drugs after

purchasing them from the petitioner, cannot be held against the

petitioner.

7.8. Based on the above, it has been argued on behalf to the petitioner,

that even taking the prosecution case at its highest, the petitioner’s

role is confined to selling pharmaceutical drugs, held by the

petitioner in validly licensed firms, to duly licensed persons viz.,

Rahul and Tushar, who allegedly thereafter sold the same onward

BAIL APPLN. 4822/2025 Page 5 of 22

to Zubair, an unlicensed person, and then to Faizan. It has been

argued that there is no allegation that the petitioner had any direct

link, contact, or was in conspiracy with Zubair or Faizan, who were

ultimately found in possession of the pharmaceutical drugs without

license.

7.9. It has further been argued, that the petitioner’s financial

transactions with the said two co-accused persons are also

consistent with legitimate wholesale business in pharmaceutical

products to the said two persons, viz., Rahul Varshney and Tushar

Aggarwal.

7.10. It has been further submitted on behalf of the petitioner, that it is

the prosecution allegation that on 12.04.2024, at his instance,

commercial quantity of Codeine phosphate (8.9668 kg) and

Tramadol (32899.5 gms) was allegedly recovered from the godown

of Sunrise Pharma. But is pointed-out that it is also the case that the

so-called contraband was found along with bills in the name of the

petitioner’s hired firms; however, the only irregularity alleged is

that the pharmaceutical drugs were found stored in the godown of

Sunrise Pharma whereas these had been purchased on orders

placed in the names of the other firms.

7.11. It has been urged that it is not even the prosecution case that

possession and sale of the said pharmaceutical drugs was illegal,

inasmuch as the petitioner and his hired firms all had valid licenses,

apart from the fact that the persons to whom the petitioner sold the

pharmaceutical drugs also had valid licenses. Accordingly, the

allegation relates only to the place of storage of the pharmaceutical

BAIL APPLN. 4822/2025 Page 6 of 22

drugs, which at best, constitutes a regulatory lapse under the Drugs

& Cosmetics Act, 1940 (‘Drugs & Cosmetics Act’); but no offence

is made-out under the NDPS Act, much less any offence that would

attract the rigours of section 37 of the NDPS Act.

7.12. In support of this proposition, the petitioner has placed reliance on

the order in Subodh Kumar Sagar @ Subodh Kumar Sah vs. The

State of Bihar,

1

wherein, according to the petitioner, a license

holder from whose house cough syrup was recovered – stored at a

location not permissible under the license conditions – was granted

anticipatory bail by the Supreme Court.

7.13. Further reliance has been placed on Hiteshbhai Dhirubhai Olakiya

vs. The State of Gujarat,

2

where, as per the petitioner, bail was

granted despite a previous NDPS involvement, in a situation where

the accused held a valid license but the person to whom he sold the

medicines had an expired license. It is submitted that the

petitioner’s case is on a stronger footing than the case of Hiteshbhai

Dhirubhai Olakiya, since in the present case even the immediate

purchasers of the pharmaceutical drugs, namely Rahul Varshney

and Tushar Aggarwal possessed valid pharmaceutical licenses.

7.14. Most importantly, Mr. Bhandari has assailed the search and seizure

conducted at the Sunrise Pharma godown, alleging that section 42

of the NDPS Act had not been complied-with, which vitiates the

search and seizure operation entirely.

1

Order dated 15.02.2023 in SLP (Crl.) No. 12013/2022

2

Order dated 24.07.2025 in SLP (Crl.) No. 4947/2025

BAIL APPLN. 4822/2025 Page 7 of 22

7.15. It has been contended that the alleged supplementary disclosure

statement dated 11.04.2024, which is claimed to contain

information regarding the contraband being stored in the godown,

was recorded by SI Vishal Malik but this information was never

forwarded by the said police officer to his superior officer as

mandated by section 42(2) NDPS Act. It has further been urged,

that subsequently, the purported compliance of section 42 was

carried-out by Inspector Manender Singh, who is stated to have

reduced the information into writing and forwarded the same to the

superior officer.

7.16. Mr. Bhandari has argued that such a course of action is

impermissible in law, since the statute requires that the officer who

first receives the information must himself reduce it into writing and

forward it to a superior officer, failing which the safeguards in

section 42 are rendered illusory.

7.17. In support of this submission, the petitioner has placed reliance on

a Co-ordinate Bench decision of this court in Zakey Ahmed vs.

State of NCT of Delhi) & Anr.,

3

in paras 10-13 whereof the court

has held that compliance under section 42 of the NDPS Act must

be by the officer who first receives the information, and that

hearsay information recorded by another officer would not satisfy

the mandate of the statute.

7.18. Reliance has also been placed by the petitioner on Gulab Raj @

Chetan vs. State (NCT of Delhi),

4

to submit that non‑compliance

3

Judgment dated 17.07.2025 in BAIL APPLN. No. 817/2025

4

Order dated 19.01.2024 in BAIL APPLN. No. 3840/2023

BAIL APPLN. 4822/2025 Page 8 of 22

or inadequate compliance of section 42 can be canvassed even at

the stage of bail and that the consequence of such non‑compliance

goes to the root of the prosecution case.

7.19. The petitioner has further invoked the decision in Sarija Bano alias

Janarthani alias Janani & Anr. vs. State through Inspector of

Police

5

, to assert that the issue of non‑compliance of mandatory

provisions such as section 42 is a relevant consideration even at the

bail stage and that the benefit thereof can be extended in favour of

the accused.

7.20. To meet the prosecution objection as to his antecedents, relying on

Prabhakar Tewari vs. State of Uttar Pradesh & Anr.,

6

the

petitioner has submitted that mere previous involvement is not, by

itself, a ground to reject bail and that the specific role of the accused

in the earlier case(s) has to be examined.

7.21. It has been submitted that the petitioner has been in the

pharmaceutical drugs business for a long time and had earlier been

accused in NCB Case No.13/2013 under sections 8/21 NDPS Act,

in which he was granted bail inter-alia on the grounds that there

was no recovery from him; that the firm had valid licenses; and the

quantity of contraband in the mixture was found to be below the

prescribed offending limits. It has been further clarified, that though

the petitioner is also an accused in FIR No. 977/2013 under section

420 IPC, he is already on bail in that case.

5

(2004) 12 SCC 266, para 7

6

(2020) 11 SCC 648, para 7

BAIL APPLN. 4822/2025 Page 9 of 22

7.22. It has been argued that none of the past involvements have

culminated in the petitioner being convicted, and therefore such

involvements cannot, by themselves, justify the petitioner’s

continued pre‑trial incarceration in the present matter.

7.23. The petitioner has also invoked the issue of delay in trial, asserting

that he has been in custody for more than 02 years; but that charges

have yet to be framed; and that 44 prosecution witnesses have been

cited in the charge-sheet, thereby clearly indicating that trial is

likely to be protracted.

7.24. To bolster his submissions in relation to prior involvements in

NDPS cases and the delay in trial, the petitioner has placed reliance

on the following judicial precedents: Deepak Khurana vs.

Narcotics Control Bureau,

7

Mohd. Hakim vs. State (NCT of

Delhi),

8

Arpan alias Babloo vs. State,

9

Zahur Haider Zaidi vs.

Central Bureau of Investigation,

10

and Sahil Sharma alias Maxx

vs. State Govt of NCT of Delhi.

11

7.25. On the strength of the aforesaid submissions, it has been contended

on behalf of the petitioner that there is no material to show that he

was part of any drug trafficking network; or that he has done

anything beyond the scope of his licensed wholesale

pharmaceutical business; and that the mere irregularity in storage

is, at best, a regulatory infraction under the Drugs & Cosmetics Act

7

Order dated 23.07.2025 in BAIL APPLN. No.2119/2025

8

Judgment dated 06.10.2021 in CRL. A. No.170/2021

9

Judgment dated 25.03.2025 in BAIL APPLN. No.4280/2024

10

Order dated 07.05.2019 in Criminal Appeal No.605/2019

11

Judgment dated 03.12.2025 in BAIL APPLN. No. 3068/2025

BAIL APPLN. 4822/2025 Page 10 of 22

and not an offence under the NDPS Act; and, most importantly,

there is non‑compliance of section 42 NDPS Act; and that, in any

event, prolonged incarceration; the absence of any prior conviction;

and parity with the co‑accused, who stand admitted to bail, entitle

the petitioner to the concession of regular bail.

STATE’S SUBMISSIONS

8. Per contra, relying on its status report and written submissions, the State

has vehemently opposed the prayer for bail, submitting that the present

case involves a well‑organized drug trafficking network, in which the

petitioner plays a central and indispensable role.

9. Learned APP appearing for the State has traced the genesis of the case

to the secret information received on 06.10.2023 regarding Faizan Beg,

who was alleged to be planning to transport a large quantity of narcotic

substances. It has been submitted, that part of a large ring of drug

traffickers, one Zubair disclosed that he had procured contraband from

co-accused Rahul Varshney and Tushar Aggarwal, who were arrested on

04.04.2024; and based on their interrogation, the petitioner was arrested

on 08.04.2024.

10. The State has asserted that at the petitioner’s instance, a search of the

godown of Sunrise Pharma resulted in the recovery of commercial

quantities of Tramadol and Codeine Phosphate in various branded

capsules and cough syrups, all of which stand detailed in the status

report.

11. The State has pointed-out that in addition to Sunrise Pharma, the

petitioner had been operating three other firms, namely NA Pharma,

Medisales Pharma and AC Pharmaceuticals, which were nominally in

BAIL APPLN. 4822/2025 Page 11 of 22

the names of other persons, but were in reality, hired or rented firms

controlled and operated by the petitioner, and that he used these entities

to procure and distribute contraband.

12. To substantiate the petitioner ’s operational control over the businesses,

the State has relied on the Call Detail Records showing 217 calls between

the petitioner and Rahul Varshney, and 349 calls between the petitioner

and Tushar Aggarwal during the period 01.07.2023 to 04.04.2024,

arguing that such high‑frequency communication is consistent with

ongoing illicit business dealings.

13. The State has further submitted that there are substantial financial

transactions from Tushar Aggarwal to the account of the petitioner,

many in the form of cash deposits, whose slips were recovered from the

chats between Tushar Aggarwal and the petitioner, and which have been

verified with the bank statements of Sunrise Pharma, establishing a

strong monetary trail of proceeds from the sale of psychotropic

substances.

14. It has also been pointed-out that photographs recovered from the mobile

phone of the petitioner show invoices, bills, and transaction records in

the names of Medisales Pharma and NA Pharma, as well as photographs

of codeine syrups, which are the very brands recovered from the godown

of Sunrise Pharma along with bills in the names of these firms as well as

one AC Pharmaceuticals.

15. In their status report, the State has further narrated that account

statements of AC Pharmaceuticals show large financial transactions for

purchasing contraband substances, and NA Pharma and Medisales

Pharma transferring the same contraband to other firms, thereby

BAIL APPLN. 4822/2025 Page 12 of 22

indicating a circular flow of narcotics through entities controlled by the

petitioner.

16. The State has also relied upon statements of Lavlesh Gupta (Medisales

Pharma) and Anil Chaudhary (AC Pharmaceuticals) recorded under

section 161 Cr.P.C., who, according to the status report, have

categorically stated that the petitioner did all formalities for obtaining

the licenses and opening the bank accounts, kept all documents, made

them sign blank papers for placing orders, paid them monthly

commission and that they had no knowledge about procurement of

contraband or operation of the firms, thereby showing that the petitioner

was the real operator.

17. The State has also emphasized that invoices of the recovered contraband

in the name of NA Pharma and Medisales Pharma were seized from the

godown of Sunrise Pharma.

18. In their submissions, the State has specifically addressed the petitioner ’s

argument on non-compliance of section 42 of the NDPS Act, contending

that the petitioner was arrested on 08.04.2024 and that his supplementary

disclosure statement was recorded by SI Vishal Malik on 11.04.2024,

which was reduced into writing by way of a general diary entry by

Inspector Manender Singh, who (latter) forwarded the same to the ACP

on the same day; and the ACP then authorised the search and seizure at

the Sunrise Pharma godown.

19. In support of its contention on section 42 of the NDPS Act, the State has

placed reliance on the judgment of the Supreme Court in Karnail Singh

BAIL APPLN. 4822/2025 Page 13 of 22

vs. State of Haryana,

12

to argue that only total non‑compliance with

section 42 vitiates the trial; and that “whether there is adequate or

substantial compliance with section 42 or not is a question of fact to be

decided in each case.” It has been submitted, that in the present case,

there has been substantial, if not total, compliance.

20. It has further been contended that the judgment in Zakey Ahmed, relied

upon by the petitioner, is distinguishable on facts, since in that case the

first information received by an Assistant Sub-Inspector was never

reduced into writing by him, whereas in the present case the first

information pertaining to the godown was recorded in writing by SI

Vishal Malik and thereafter carried forward by Inspector Manender

Singh, which is substantial satisfaction of the statutory mandate.

21. Insofar as the petitioner’s contention, that the seizure of pharmaceutical

drugs from the Sunrise Pharma godown, at worst, amounts to infraction

of rules under the Drugs & Cosmetics Act is concerned, the State has

drawn attention to section 80 of the NDPS Act and has placed reliance

of Union of India & Anr. vs. Sanjeev V. Deshpande

13

to argue that the

provisions of the NDPS Act are “in addition to, and not in derogation of”

the Drugs and Cosmetics Act, and that contravention of licensing

conditions under the latter can form the basis of prosecution under

section 22 NDPS.

22. The State has further argued that the petitioner had the requisite mens

rea from the inception, inasmuch as he was simultaneously operating

four firms – Sunrise Pharma, Medisales Pharma, NA Pharma and AC

12

(2009) 8 SCC 539

13

Judgment dated 12.08.2014 in Criminal Appeal No.660/2007, para 35

BAIL APPLN. 4822/2025 Page 14 of 22

Pharmaceuticals – using the latter three firms as fronts, with their

ostensible owners being paid commission, while the petitioner controlled

all dealings and used these entities to procure, stock and distribute

psychotropic substances in contravention of law.

23. On the aspect of storage, the State has acknowledged that certain

recoveries were supported by invoices but it has been contended that the

illegality lies in the petitioner ’s deliberate act of storing drugs purchased

under invoices of rented firms (viz., NA Pharma and Medisales Pharma)

at the godown of Sunrise Pharma, instead of holding them at the licensed

premises of those firms, which constitutes violation of the conditions of

the licenses and attracts section 22 NDPS Act.

24. The State has also submitted that the present case is at the stage of

framing of charges, and that grant of bail at this juncture would prejudice

the proceedings before the learned trial court.

25. It has further been argued, that the petitioner does not stand on parity

with the co‑accused who have been granted bail, since his role, the

volume of contraband linked to him, and the degree of control the

petitioner exercised over the network are qualitatively different and far

more grave.

26. The State has also drawn attention to the petitioner’s nominal roll, which

records that the petitioner has been found to be involved in another

NDPS case at Lucknow; and has been in custody only for about 1 year 9

months as of 29.12.2025. The State has submitted that the petitioner’s

antecedent involvement, coupled with the present large commercial

quantity and the structured network, constitutes a significant factor

against grant of bail to him.

BAIL APPLN. 4822/2025 Page 15 of 22

27. Finally, relying upon the law laid down by the Supreme Court in

Narcotics Control Bureau vs. Mohit Aggarwal,

14

the State has

contended that the additional twin conditions of section 37 NDPS Act

are not satisfied in favour of the petitioner, since the material on record,

including recoveries, documentary trail, CDRs, financial transactions

and witness statements, provide “credible, plausible” grounds to believe

that the petitioner is involved in trafficking of commercial quantities of

contraband, and there is no basis to conclude that he is not guilty or that

he is not likely to commit an offence while on bail.

28. On these premises, the State has prayed that the present application for

regular bail be rejected, submitting that the investigation has unearthed

substantial material pointing to the petitioner’s integral role in a drug

trafficking network and that releasing him at this stage would not be in

the interests of justice.

DISCUSSION & CONCLUSIONS

29. This court has heard learned counsel for the petitioner and learned APP

for the State, and has also considered the material placed on record.

30. At the outset, it requires to be noted that the submissions advanced on

behalf of the petitioner that are relevant for purposes of the present

consideration rest on four facets : first, the alleged non‑compliance of

section 42 NDPS Act in relation to the search of the Sunrise Pharma

godown; second, the contention that the pharmaceutical drugs in

question were bought, held, and sold by the petitioner under valid

pharmaceutical licenses, and that the principal allegation is only that

14

Judgment dated 19.07.2022 in Criminal Appeals Nos. 1001–1002 of 2022

BAIL APPLN. 4822/2025 Page 16 of 22

these were stored at a place other than the premises of the business entity

in whose name they were bought; third, the prolonged incarceration of

the petitioner coupled with evident delay in trial; and fourth, parity with

co‑accused who already stand admitted to regular bail.

31. Insofar as the first aspect is concerned, the petitioner has specifically

urged that the information leading to the recovery from the godown was

contained in his supplementary disclosure statement recorded by SI

Vishal Malik, but the statutory requirement under section 42(2) NDPS

Act of forwarding such information to the immediate superior was not

complied-with by the said officer. On the other hand, the State has

submitted that on 11.04.2024 the information was recorded by SI Vishal

Malik, and was thereafter reduced into writing by way of a general diary

entry by Inspector Manender Singh, who (latter) forwarded the same to

the ACP on the same day, culminating to the ACP granting requisite

approval for the search. The State has argued that this amounted to

substantial compliance with the mandate of section 42(2) of the NDPS

Act.

32. Prima-facie, the sequence as emerging from the rival submissions

indicates that the information was first received and recorded in the

supplementary disclosure statement by SI Vishal Malik, whereas the

communication upwards to the superior officer was admittedly done by

Inspector Manender Singh by way of a GD entry, which the latter

recorded though he was not the person who had received the information

in the first place.

33. At this stage, without entering into a final adjudication on the issue, this

court finds force in the submission of the petitioner that the safeguard

BAIL APPLN. 4822/2025 Page 17 of 22

embedded in section 42 of the NDPS Act is intended to ensure

contemporaneous recording and transmission of information by the

officer who receives it, so as to preclude the possibility of

reinterpretation, embellishment or interpolation at a later stage.

34. The petitioner has relied upon Zakey Ahmed to contend that the officer

who first receives the information must himself comply with the

statutory mandate; and that such compliance cannot be substituted by

another officer acting on what is hearsay information in his hands, even

if by reducing it into writing. Though the State seeks to distinguish the

said decision and has placed reliance on Karnail Singh to contend that

substantial compliance would suffice, the facts brought on record in this

case do raise a debatable issue as to whether the mandatory safeguard

under section 42 of the NDPS Act was adhered to in its true sense,

particularly when the forwarding of information to the superior officer

did not emanate from the officer who had first received the information.

35. At the stage of consideration of bail, the court is not expected to render

any definitive findings which may prejudice either side at the trial;

nevertheless, where the legality of the search itself is put in issue on the

basis of an arguable infraction of a mandatory statutory safeguard, that

would certainly be a relevant factor while testing the prosecution case on

the touchstone of section 37 NDPS Act.

36. The second aspect pertains to the nature of the alleged contravention.

The petitioner has consistently maintained that Sunrise Pharma, NA

Pharma, Medisales Pharma, and AC Pharma were all entities that hold

valid pharmaceutical licences and that the medicines recovered from the

godown were supported by purchase bills and invoices. At least at this

BAIL APPLN. 4822/2025 Page 18 of 22

stage, the prosecution does not dispute the pharmaceutical licenses in

favour of the said firms; indeed, the gravamen of the allegation, even as

articulated by the State, is that pharmaceutical drugs purchased in the

name of the other firms were stored in the godown of Sunrise Pharma

rather than at the designated premises of the respective firms, and that

the chain of lawful sale has not been fully demonstrated.

37. In light of the above, this court finds that the present matter is not one

where wholly illicit pharmaceutical drugs have been recovered from a

person having no lawful permission to possess the drugs in question.

38. Therefore prima-facie, the issue appears to be whether the petitioner’s

alleged conduct is, in substance, a case of licensed possession coupled

with improper storage and possible breach of license conditions; or

whether the material presently available unmistakably points-to drug

trafficking by the person.

39. The State is justified in contending that contravention of license

conditions and failure to maintain invoices or sale records may attract

penal consequences, and by virtue of section 80 of the NDPS Act, may

have relevance under the NDPS framework as well. However, the

petitioner ’s contention is that what is attributed to him is the sale of

pharmaceutical drugs to Rahul Varshney and Tushar Aggarwal, who

themselves possessed pharmaceutical licenses; and that the core

irregularity alleged against him is that he stored drugs belonging to other

firms in the Sunrise Pharma godown. This contention raised by the

petitioner cannot be brushed aside at this stage, particularly when the

invoices for purchase of the pharmaceutical drugs were also recovered

from the said godown.

BAIL APPLN. 4822/2025 Page 19 of 22

40. The precedents cited on behalf of the petitioner, including Subodh

Kumar Sagar, and Hiteshbhai Dhirubhai Olakiya, have been pressed

into service to contend that where the allegation substantially concerns

licensed stock having been kept at an improper place or sold in a

disputed manner under the licensing regime, a case for grant of bail

becomes stronger.

41. Without expressing any final opinion on the applicability of the aforesaid

precedents, this court finds that the licensing dimension of the case does

introduce a significant arguable element which, at least for the purpose

of bail, dilutes the prosecution ’s allegation that the petitioner is involved

in straightforward illicit possession of contraband.

42. The third aspect relates to the petitioner’s prolonged custody and the

evident delay in trial. The petitioner has been in custody since

08.04.2024, and the status report itself records that the matter is still at

the stage of charge, with the next date before the learned trial court being

for arguments on charge and further proceedings. It is also a matter of

record that the State has cited 44 prosecution witnesses.

43. Thus, the petitioner has already undergone a substantial period of

incarceration of more than 2 years and 1 month as of date, as an

undertrial; and there is no immediate likelihood of the trial concluding

in the near future.

44. The petitioner has relied upon Mohd. Hakim, Arpan alias Babloo and

Sahil Sharma alias Maxx to submit that prolonged incarceration and

delay in trial are relevant considerations even in prosecutions under the

NDPS Act, particularly where the trial is likely to take considerable time

and the accused has remained in custody for a substantial period.

BAIL APPLN. 4822/2025 Page 20 of 22

45. In its celebrated decision in Mohd. Muslim alias Hussain vs. State

(NCT of Delhi)

15

the Supreme Court has, in no uncertain terms, given

primacy to the right to speedy trial and frowned upon prolonged

undertrial incarceration, in the following words:

“22. Before parting, it would be important to reflect that laws

which impose stringent conditions for grant of bail, may be necessary

in public interest; yet, if trials are not concluded in time, the injustice

wrecked on the individual is immeasurable. Jails are overcrowded

and their living conditions, more often than not, appalling. …….”

46. In view of the above, this court finds merit in the submission that pre‑trial

detention cannot be permitted to assume the character of punitive

detention, especially where trial has not commenced and will inevitably

take time, especially in view of the number of witnesses cited by the

prosecution.

47. It is also not without significance, that co‑accused Rahul Varshney and

Tushar Aggarwal, who are alleged to form part of the same transactional

chain between the petitioner and Zubair, have already been granted

regular bail. The State seeks to distinguish the case of the petitioner on

the ground that he is the main supplier and principal operator of the firms

through which the contraband was allegedly moved. That may be a

matter for trial; however, the fact that co‑accused persons who are links

in the alleged drug trafficking chain, have already been granted regular

bail is a relevant consideration while assessing parity and proportionality

of continued incarceration of the petitioner.

48. The previous involvements attributed to the petitioner also do not, at this

stage, persuade this court to reject his bail plea outright. The petitioner

15

2023 SCC OnLine SC 352

BAIL APPLN. 4822/2025 Page 21 of 22

has specifically asserted that he has no previous conviction, and that he

is on bail in the prior NDPS case in which he is implicated.

49. It is the settled position, that though criminal antecedents are relevant,

but prior involvement alone without any conviction, and absent a

demonstrated misuse of liberty, cannot override all other factors.

50. Especially in view of the legal challenge raised by the petitioner under

section 42 of the NDPS Act; and the admitted fact that the

pharmaceutical drugs recovered were part of licensed stock; and the

evident delay in trial, this court is of the view, that at this stage, the

petitioner has been able to make-out a case for grant of regular bail, the

rigours of section 37 of the NDPS Act notwithstanding.

51. Accordingly, the petitioner – Yusuf Aajam s/o Sayyad Ayyub Azam – is

admitted to regular bail in FIR No.258/2023 dated 06.10.2023 registered

at P.S.: Special Cell, Delhi, subject to the following conditions:

51.1. The petitioner shall furnish a personal bond in the sum of

Rs.50,000/- (Rupees Fifty Thousand Only) with 02 sureties in the

like amount from family members, to the satisfaction of the

learned trial court;

51.2. The petitioner shall furnish to the Investigating Officer/S.H.O.,

Special Cell, Delhi, a cellphone number on which he may be

contacted at any time, and shall ensure that the number is kept

active and switched‑on at all times;

51.3. If the petitioner has a passport, he shall surrender the same to the

learned trial court and shall not travel out of the country without

prior permission of the learned trial court;

BAIL APPLN. 4822/2025 Page 22 of 22

51.4. The petitioner shall not contact, visit, or offer any inducement,

threat or promise to any of the prosecution witnesses or any other

person acquainted with the facts of the case;

51.5. The petitioner shall not tamper with evidence nor otherwise

indulge in any act or omission that is unlawful or that would

prejudice the proceedings in the pending trial; and

51.6. In case of any change in his residential address or contact details,

the petitioner shall promptly inform the Investigating Officer in

writing.

52. Since the petitioner is facing trial and would, therefore, be appearing

before the learned trial court from time‑to‑time, it is not considered

necessary to impose any additional reporting requirement as a condition

of regular bail, beyond what has been set‑out above.

53. It is clarified that nothing contained in this judgment shall be construed

as an expression of opinion by this court on the merits of the prosecution

case at trial, which shall proceed uninfluenced by any observation

herein.

54. The present petition is disposed‑of in the above terms.

55. Pending applications, if any, also stand disposed‑of.

56. A copy of this judgment be forwarded to the concerned Jail

Superintendent forthwith for information and necessary compliance.

ANUP JAIRAM BHAMBHANI, J

MAY 30, 2026/HJ