LAWS(BOM)-2021-10-222

ARYAN SHAH RUKH KHAN Vs. UNION OF INDIA

Decided On October 28, 2021
Aryan Shah Rukh Khan Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Applicants viz Accused No.1 - Aryan Shah Rukh Khan, Accused No.2 - Arbaaz A. Merchant and Accused No.3 - Munmun Amit Kumar Dhamecha are directed to be released on bail in C.R. No.94 of 2021 registered with the non-applicant for the offence punishable under the NDPS Act, 1985 on the following conditions:-