MAHESH SONYABAPU UNWANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the applicants and the learned A.P.P. for the respondent/State.

(2.) The applicants are the accused in Crime No. I-723 of 2022 registered by Police Station, Rahuri, District Ahmednagar, for the offences punishable under Ss. 328, 420, 276 read with Sec. 34 of the Indian Penal Code and Ss. 21, 21(b), 22, 22(a), 22(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 ("NDPS Act", for short), Ss. 17(B)(e), 18(a)(c), 22(cca)(b), 27-B(ii), 27(c), 28 of the Drugs and Cosmetics Act, 1940.

(3.) The police received secret information that few persons were selling the drugs near Shiv Chidambar Cultural Hall, Rahuri. Therefore, the police led the raid. They found some boxes in a godown owned by Aayub Mohsin Shaikh. They apprehended applicant Jamil Maheboob Shaikh and applicant Akhtar Chand Shaikh on the spot of the incident. They gave information that the applicant Taru Ashraf Sayyed took that godown on rent from Ayyub Hussain Shaikh. Taru Ashraf Sayyed flee away from the spot of the incident. Then they took the search of the godown and found various tablets/drugs worth of Rs.33,07,946.00. The tablets/drugs seized were Schedule 'H' and 'H1' and prescribed drugs as well as the narcotic drugs. The accused were doing the illegal business of selling the drugs without prescription and authority.