ABDUL MOHAMMED SHAIKH Vs. UNION OF INDIA

JUDGEMENT

(1.) The applicants in both these applications are prosecuted for the offences punishable under Sec. 29 r/w Ss. 8(c) and 20(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'NDPS Act'), Sec. 8(c) r/w Sec. 20(c) of the NDPS Act and Sec. 29 and Sec. 28 of the NDPS Act. The applicants are arraigned as accused No.3 and accused No.4 in NDPS Special Case No.39 of 2017.

(2.) The brief facts of the prosecution case are as follows :-

(3.) The applicants preferred an application for discharge before the Special Court under the NDPS Act. The said applications were rejected by order dtd. 6/9/2021.