LAWS(BOM)-2022-3-246

MANGILAL BARKU PAWARA Vs. STATE OF MAHARASHTRA

Decided On March 17, 2022
Mangilal Barku Pawara Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) This is an application under Sec. 439 of the Code of Criminal Procedure for releasing the applicant on bail in connection with Crime No. 043 of 2020 registered with Shirpur Taluka Police Station, Dist. Dhule for the offences punishable under Ss. 20(b), 22(c), 20(ii)(c) of NDPS Act.

(2.) The informant who is an Assistant Police Inspector filed the FIR stating therein that on 16 th June, 2020 at 9.30 a.m. that he was called by Shivaji Budhwant from Local Crime Branch and informed him that he got secret information that the applicant from Lakdya Hanuman village, Taluka Shirpur had collected Ganja beside his house in the field of the applicant Mangilal Pawara. Accordingly, raiding party was formed and the spot mentioned in secret information was raided. The raiding party reached the field of the applicant in Lakdya Hanuman village at 03.20 p.m. On seeing the raiding party, the persons standing in the field started running. The Officer from Shirpur Taluka Police Station identified the said person and started calling him Mangilal stop. However, he ran away. In this field, the raiding party found that near the house under construction there was a heap of leaves of green colour, seeds and husk of twigs covered under several plastic gunny bags. On weighing the said Ganja it was found to be of 30.500 kilograms in one plastic bag. There were 128 bags. Thus, total Ganja found was 3904 kilograms. Accordingly, the said Ganja was seized, panchnama was drawn, samples were taken and forwarded to the Chemical Analyzer for analysis.

(3.) Charge-sheet has been filed.