AJAZ MOHAMMAD SHAFI KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel Mr.Maneshinde for the applicant, learned counsel Mr.Shirsat for the Union of India and learned A.P.P. Ms.Takalkar, for the State.

(2.) The applicant, who is arraigned as an accused in NDPS Special Case arising out of F.No.NCB/MZU/CR-24/2021, seek his release on bail on the ground of his false implication and also on the ground that there is no material complied against him in the charge-sheet, which would accuse him of offence of alleged fnancing for illicit trade in drug. The relief is also sought on the ground that the applicant came to be arrested on 30/03/2021 and, since now the investigation is complete and the charge-sheet is fled before the Special Judge, his further incarceration is unnecessary.

(3.) With the assistance of the respective counsel, I have perused the material compiled in the charge-sheet.