HAMAJA MOHIDDIN KUTTY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Advocate for the applicant and learned A. P. P. for the State.

(2.) THE applicant has preferred this application for bail in C. R. No. 19 of 2003 registered at Anti-Narcotic Cell Mumbai. The said case is Special Case No. 58 of 2003 which is pending before the learned Special Judge under the N. D. P. S. Act. "

(3.) THE present application is being pressed under section 167 (2) of Cri. P. C. as well as on the merits of the case. In respect of the prayer for bail under section 167 (2) of Cri. P. C. , few dates would be relevant: on 11th June, 2003 the applicant was arrested. On 12th June, 2003 the applicant was produced before the Special Judge for the first time and he was remanded to custody. On 11th August, 2003 i. e. on 61st day, the charge-sheet came to be filed. On 6th August, 2003 an application for bail on merits was preferred. On 30th August, 2003 the application for bail was rejected. On 18th September, 2003 an application for bail under section 167 (2) of Cri. P. C. was filed. The said application came to be rejected on 8th October, 2003 by the learned Special Judge.