ABDUL KADAR SHAIKH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The applicant, who is arraigned in C.R. No. 94 of 2021 registered with Narcotics Control Bureau, Mumbai for the offences punishable under Sec. 20(b)(ii)(A), 21(b), 22(b), 22(c), 25, 27, 28, 29 and 35 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (the NDPS Act, 1985), seeks to be enlarged on bail.

(3.) On 2/10/2021 the officers of the NCB effected seizure of narcotic substance from the co-accused at International Cruise Terminal, Green Gate, Mumbai. The co-accused made disclosures. Mohak Jaiswal, one of the co-accused, named the applicant as one of the peddlers.