RAVINDRA KONDUSKAR Vs. STATE OF MAHARASHTRA

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 herein were arested on 9th / 10/3/2015 and are in custody till date. It is stated that out of 27 witnesses cited by the prosecution, only one witness (P.W.1) has been examined.

(3.) Learned Counsel for the Respondent has placed reliance on the decision of the Apex Court in Narcotics Control Bureau vs. Mohit Aggarwal 2022 SCC Online 891, wherein it has been held as under:-