![Disclosure statement of co-accused and unexplained CDRs insufficient to meet NDPS bail thresholds without corroboration.. Nazma v. State of NCT of Delhi [BAIL APPLN. 4335/2025]. Delhi High Court. LawLens](/stories/thumbnails/disclosure-statement-of-co-accused-and-unexplained-cdrs-insufficient-to-meet-ndps-bail-thr-6b1486f6f4f048a58cf6287c5e5ba681.webp)
Facts
On January 6, 2025, police conducted a raid at the residence of co-accused Sajid @ Rafikul based on secret information, recovering 197.17 grams of heroin/smack and cash.
Source reference: p.1-2Sajid provided a disclosure statement naming the applicant, Nazma, as the supplier.
Source reference: p.2Analysis of Call Detail Records (CDR) showed 78 telephonic contacts between Nazma and another co-accused, Sahil, between November 2024 and January 2025.
Source reference: p.2Nazma was declared a proclaimed offender on April 29, 2025, and was eventually arrested on June 11, 2025.
Source reference: p.2The applicant sought regular bail, contending she was falsely implicated and that no recovery was made from her person.
Source reference: p.2-3Acts & Sections Cited
5 provisions across 2 statutes referred to in this judgment. Each provision opens on LawLens.
Bharatiya Nagarik Suraksha Sanhita, 20232
Narcotic Drugs and Psychotropic Substances Act, 19853
Original Court PDF
Nazma v. State of NCT of Delhi [BAIL APPLN. 4335/2025]
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