NILESH PATIL Vs. STATE

JUDGEMENT

(1.) This is an application for bail under Sec. 439 of Cr.P.C. filed by the applicant, who was arrested on 01/12/2022 on the allegations that he along with the main accused were dealing in narcotic substance. The offence was registered on 30/11/2022 vide Crime Case No. 181 of 2022 for the offence punishable under Sec. 22(b) of the N.D.P.S. Act.

(2.) Heard learned Counsel Shri Poulekar for the applicant and learned Public Prosecutor Shri S.G. Bhobe.

(3.) Reply affidavit is filed opposing the bail application on the ground that the offence is serious in nature and the investigation in at preliminary stage.