KAYUM AHMAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is arraigned as accused three in Crime 1527/2017 registered with Police Station Ramnagar, Chandrapur for offences punishable under Sec. 21 and 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (N.D.P.S. Act)

(2.) Culmination of investigation led to submission of the final report under Sec. 173(2) of the Criminal Procedure Code, 1973 (Code).

(3.) The applicant, who shall be referred to as the accused hereinafter, preferred application dtd. 3/5/2018 seeking discharge. The learned Judge invited the prosecution to respond. The prosecution contended that there is prima facie evidence against the accused and that, the co-accused have confessed that the contraband is purchased from accused - 3, the applicant herein.