LAWS(BOM)-2023-1-11

RAMESH BAHAN BADHE Vs. STATE OF MAHARASHTRA

Decided On January 04, 2023
Ramesh Bahan Badhe Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for State.

(2.) This is an application for bail in connection with C.R. No.I-167 of 2021 dtd. 30/08/2021 registered with Thane Nagar Police Station for the offences punishable under Sec. 8(c), 20, 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereafter "NDPS Act", for short).

(3.) The applicant is from the State of Orissa. The department received a secret information about a person who would be carrying contraband substance i.e. ganja near Thane railway station. Accordingly, the search was carried out and the applicant was found in possession of 18 kgs. ganja. The raid was carried out on 30/08/2021 and immediately the applicant was arrested.