NAZIR AHMED SANGE Vs. INSPECTOR OF CUSTOMS

JUDGEMENT

(1.) The Applicants herein are facing trial in Special Case No. 31 of 2015 pending on the file of NDPS Special Judge, Pune for offences punishable under Sec. 8(c) , 22(c) , 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act , 1985.

(2.) The case of the prosecution is that on 09.03.2015one Etios Car bearing no. MH 06-J-9490 was intercepted at Talegaon Toll Plaza, Mumbai Pune Express highway. It is alleged that 50 kg of mephedrone was seized from the car. The Applicants were arrested, crime was investigated and chargesheet has been filed.

(3.) The Applicants have sought bail mainly on the ground that the delay in concluding the trial. Reliance has been placed on the decision of the Hon'ble Court in S.C. Legal Aid Committee representing Undertrial Prisoners vs. Union of India and Ors . (1994) 6 SCC 731, Sagar Tatyaram Gorkhe & Anr. vs. State of Maharashtra , Indrayani Mukherjee vs. CBI & Anr. 2022 SCC Online SC 695, as well as some of the decisions of this Court in Bail applications.