ANAY JOEVEST ACHO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for modification of the bail order passed by the learned Special Judge dated 22.10.2019, inter alia, directing the release of the applicant u/s 167(2) of the Code of Criminal Procedure as the prosecution has failed to file the chargesheet within the stipulated time.

(2.) Heard the learned Counsel for the applicant as also the learned Prosecutor for the State.

(3.) It is submitted that the applicant is chargesheeted for the offences punishable under sections 8(c) and 22 of the Narcotic Drugs and Psychotropic Substances Act , 1971. The learned Special Judge has passed the following order: