FABIAN HELMCHEN Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Tushar Jarwal, the learned Counsel for the applicant and Mr. S.G. Bhobe, the learned Public Prosecutor for the respondents.

(2.) This is an application under Section 439 of the Code of Criminal Procedure, 1973 (Cr.P.C.) filed by the applicant seeking regular bail.

(3.) It is the case of the applicant that he has been arraigned as accused in Special Criminal Case (NDPS) No. 61/2020, arising from FIR No. 46/2020 dated 13.03.2020 for the offences punishable under Sections 22(c), 20(b)(ii)(A) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act, for short). However, during the course of investigation, Section 29 of the NDPS Act has been added to allege the involvement of the applicant.