MAHESH BHAGWAT VASEKAR 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. 8(c), 20(b)(ii) read with Sec. 29 the Narcotic Drugs and Psychotropic Substances Act , 1985 (hereafter " NDPS Act ", for short) registered vide C.R. No.233 of 2022 dtd. 16/11/2022 with Bazarpeth Police Station, Kalyan.

(3.) The applicant came to be arrested on 16/11/2022. There are in all two accused and the applicant is accused No.1. There are accusations against the applicant that on 15/11/2022 at about 16.10 Hrs on the road coming towards Khadakpada, the applicant and the co-accused Ravi Vishe were present there. They were found in possession of a narcotic drug namely 'Charas' in their custody for the purpose of selling it illegally. The 'Charas' found in the possession of the applicant is 921 GMs which is an intermediate quantity.