GANESH ASHOK PATHARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Not on board. Taken on board.

(2.) A praecipe is moved. According to the learned counsel for the applicant as the son of the applicant is 100% blind, the applicant needs to be released on bail who is involved in an ofence under Sections 8(c) and 22 of the N.D.P.S.Act.

(3.) It seems that the application is already pending before this Court. The ground that son of the applicant is 100% blind was available to the jdk 2 of 15 22.cr.BA134.2020.doc applicant even when the application was fled before this Court.