AABID MUSHTAK ANSARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This is an application for bail in respect of the offence punishable under Ss. 8(c) read with 20(C), 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereafter " NDPS Act ", for short) registered on 13/1/2022 vide C.R. No. 0012/2022 with Shahpur Police Station. The applicant was arrested on 13/1/2022.

(3.) There are in all three accused. The applicant is the accused no.1. The vehicle, a Maruti Suzuki Swift VDi bearing No.MH-03-AF-5485 was parked on the side of the highway facing towards Mumbai. The raiding party encircled the car on 12/1/2022 at around 9.00 p.m. One black colour sack was found under the driver seat and another black colour sack was on the rear side. The first sack contained 10 kgs of 'ganja' and second sack also contained 10 kgs of 'ganja'. On further search of the car 30 kgs of 'ganja' was recovered from the dickey.