BHAVIK VIJAY THAKKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave to amend. Amendment to be carried out forthwith.

(2.) This application was preferred by the Applicant with only one main prayer that the Applicant be released on bail invoking sec. 167(2) of Cr.PC. r/w 36A(4) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NPDS Act), in connection with C.R.No.256/2021 registered with Bazarpeth Police Station, District Thane, under sec. 8(c), 22(c) and 29 of the NDPS Act. I have granted leave to amend as mentioned at the beginning of the order; pursuant to that amendment, further prayer was made for quashing and setting aside the order dtd. 10/12/2021 passed by the Special Court granting extension of 90 days for filing of the charge-sheet.

(3.) The basic facts necessary to decide this application are besides the merits of the matter because they depend on the dates of first remand, the last date for filing charge-sheet and the date on which extension of period to file charge-sheet was granted. However, just to complete the picture; the basic facts are mentioned as follows: