AKASH SUNIL BHALERAV 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. Ss. 8(c), 20(b)(ii)(c), 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereafter " NDPS Act ", for short) registered vide C.R. No.317 of 2021 with Hadapsar Police Station.

(3.) My attention is invited to the order dtd. 28/3/2023 passed by this Court in the case of Aditya Dattatraya Dhande in Bail Application No.2636 of 2022. The order reads thus :-