KULDEEP SURESH INDALKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These applications under Sec. 482 of the Code of Criminal Procedure, 1973, seek to quash and set aside the order dated 30th March, 2021 passed by the Special Court of Sessions, in exercise of powers under Sec. 36A(4) of the Narcotics Drugs and Psychotropic Substance Act, 1985 (NDPS Act for short), extending the period to complete investigation by hundred and eighty days, in Crime No. 1089/2020 lodged by the Chakun Police Station Pune for the offences punishable under Sec. 8(c), 21(c), 22(c), 27-A, 29, 31-A of the NDPS Act and Sec. 120-B of the Indian Penal Code, 1860.

(2.) Briefly stated prosecution case is as follows;

(3.) The investigation revealed 132 KG MD was manufactured at Sanyog Biotech Plant at Ranjangaon; 55 KG MD was manufactured at Mahad MIDC at Alchemy and Nimbus Pharma; 52 KG crystals of M.D. was found at Kandivali flat taken on rent. However, only 20 KG MD has been recovered. The investigation further revealed criminal antecedents of accused no. 13 Zubi a foreign national against whom offence under the NDPS act was registered; Rakesh Khandiwadekar - accused no. 14, two offences under the NDPS Act and two under IPC; Arvind Kumar Lohare - one offence under NDPS act; Afzal - Accused No. 20 one offence under NDPS act and another under IPC.