SAYYAD SHERU SAYYAD BUDAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The applicant seeks bail in Crime No.89 of 2021 (CCTNS No.257 of 2021, registered at Mohadi Nagar Police Station, Taluka and District Dhule, for the offences punishable under Ss. 8(c), 21(c) and 29 of the N.D.P.S. Act.

(3.) This is the successive bail application of the applicant. Learned counsel for the applicant would submit that when his earlier bail application was rejected, the chemical analysis reports were not available. Now, the chemical analysis reports have been received. Hence, on this facts, he can claim the bail.