HEMRAJ GANESHRAM PATEL Vs. INTELLIGENCE OFFICER, NCB

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned counsel for the respondent no.1 and learned APP for the State.

(2.) These are applications for bail by the applicant-Hemraj Ganeshram Patel in connection with C.R. No.08 of 2020, C.R. No.07 of 2020 and C.R. No.06 of 2020 in respect of NDPS Special Cases Nos.887 of 2021, 994 of 2021 and 995 of 2021 respectively registered for the offence punishable under Sec. 8(c) read with Ss. 21(c), 23, 25, 29 and 35 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereafter "the NDPS Act", for short).

(3.) Mr. Shirsat, learned counsel appeared on behalf of respondent No.1 vehemently opposed these applications for bail.