ADNAN NASIR 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), 21(a), 22(b), 22(c), 29 of the Narcotic Drugs and Psychotropic Substances, 1985 (hereafter " NDPS Act ", for short) and under Ss. 3, 5 , 14 of the Foreigners Act, 1946 registered vide C.R. No.5 of 2022 with Nagapada Police Station, Mumbai. The applicant is the accused No.3. The applicant was arrested on 6/2/2022.

(3.) This Court by an order dtd. 31/7/2023 had enlarged the co-accused No.1-Amit Idris Qureshi on bail. The order reads thus :-