SALIM ISMAIL DOLA Vs. NARCOTIC CONTROL BUREAU

JUDGEMENT

(1.) ALL the five appeals are being disposed of by this common judgment as they arise out of the same judgment and order dated 22nd September 2000, passed by the Special Judge (NDPS), Greater Bombay in NDPS Special Case No. 308 of 1998.

(2.) THE facts giving rise to the case, in brief are thus :

(3.) I have heard the learned Counsel for the appellants as well as the learned A.P.P. for respondent No.2. However, the learned Counsel for respondent No. 1 remained absent throughout the hearing, but instead of waiting for him indefinitely I preferred to proceed with the hearing as all the appellants are languishing in jail for several years. I have also gone through the entire evidence on record with the help of the learned Counsel.