DIPESH UTTAM SAWANT Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application for bail preferred by the Applicant in connection with C.R. No.16/2020 registered with the Narcotics Control Bureau, Mumbai (hereinafter referred to as "NCB") for the offences punishable under Sections 8(c) read with 20(b)(ii), 22, 27A, 28, 29 and 30 of the Narcotics Drugs and Psychotropic Substances Act , 1985 (hereinafter referred to as " NDPS Act "). The Applicant was arrested on 5.9.2020.

(2.) I have heard this application along with Bail Applications (Stamp) No.2184/2020, 2205/2020, 2386/2020 & 2387/2020.

(3.) I have heard Mr. Rajendra Rathod, learned Counsel for the Applicant and Mr. Anil C. Singh, learned Additional Solicitor General for Respondent No.1.