SHOBHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate appearing for the applicants and learned APP for respondent State.

(2.) Present applicants have been arrested by Nanalpeth Police Station, Parbhani in Crime No.357 of 2019 for the offences punishable under Section 20(b)(ii)(c) and Section 29 of Narcotic Drugs and Psychotropic Substances Act , 1985.

(3.) It has been vehemently submitted on behalf of applicants that the names of the present applicants have been revealed by the co-accused and though search has been taken, no further contraband has been recovered from them. Substantial part of investigation is over and therefore, further physical custody of the applicants is not required.