IRFAN IQRAMUDDIN KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Having regard to the facts and circumstances of the present case and the period of custody undergone by the appellant, Irfan Iqramuddin Khan, we accept the present appeal and direct that the appellant, Irfan Iqramuddin Khan, shall be released on bail during the pendency of the prosecution/trial in NDPS Special Case No. 244 of 2022 before the City Civil and Sessions Court, Mumbai, Maharashtra, for the offence(s) punishable under Sec. 8(c) read with Ss. 27, 27A, 28 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985, on terms and conditions to be fixed by the trial court.

(2.) In addition to the terms and conditions fixed by the trial court, the appellant, Irfan Iqramuddin Khan, shall provide the mobile number on which he can be contacted by the Investigating Officer/Station House Officer of the concerned police station to ascertain his whereabouts, while he is on bail.

(3.) Recording the aforesaid, the appeal is allowed and disposed of in the above terms.