SANJAT RATAN RAJPUT Vs. UNION OF INDIA

JUDGEMENT

(1.) By this application, the applicant prays for his release on bail under Sec. 439 of the Code of Criminal Procedure since he has been arrested and prosecuted for the offences punishable under Sec. 8(c), r/w Sec. 20b(ii)(C) and Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "NDPS Act").

(2.) Shorn of unnecessary details, a few facts germane for disposal of this application can be summarized as under.

(3.) Pursuant to an information by the respondent, a car bearing Registration No. MH-05-AX-6577 was intercepted on Nashik Phata, Pune around 10.00 hours to 12.00 hours on 26/7/2018. During search, it was found that the car was loaded with approximately 200 kgs of Ganja, which was a contraband. After weighing, it was noticed that the quantity was around 180.320 kgs. Necessary sampling, sealing and labeling was carried out by the Investigating Agency as also the personal search of the applicant. Statement under Sec. 67 of the NDPS Act came to be recorded. There are two accused. After investigation, a charge-sheet is filed in the Special Court.