ANTONIO RAMOS Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned counsel for the applicant and the learned Additional Public Prosecutor for the Respondent State.

(2.) This is an application for bail. The offence alleged against the applicant is under Ss. 21(C), 22(C) and 20(b)(ii)(B) of the NDPS Act. The offence is registered against the applicant under Crime No.27/2019 at the Anti-Narcotic Cell, Panaji.

(3.) The application for bail is opposed by learned Additional Public Prosecutor, Shri Pravin Faldessai. Shri Faldessai submitted that the applicant was found in possession of not only variable but commercial quantities of different drugs/substances in the nature of cocaine, MDMA, and charas.