RAJENDRA JAGDAMBAPRASAD DIMPRI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These are Applications under Section 439 of the Criminal Procedure Code for bail in connection with C.R. No. II-3056 of 2016 dated 12th April 2016 registered with Vartak Nagar Police Station, Thane, under Sections 8(c), 9-A, 22, 23, 24, 25-A, 27-A, 28 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, "N.D.P.S. Act").

(2.) Heard Mr. Taraq Sayed, learned counsel for the applicant Rajendra Dimpri in Bail Application No.1750 of 2016, Mr. Hrishikesh Mundargi, learned counsel for the applicant Babasaheb Dhotre in Bail Application No.980 of 2017 and Mr. Shishir Hiray, special P.P. along with Mr. Amit Palkar, learned A.P.P. for the respondent-State. Perused entire charge- sheet.

(3.) As per the prosecution, applicant Rajendra Dimpri is Accused No.3 and applicant Babasaheb Dhotre is Accused No.9 in the aforesaid crime.