YASIN ALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application, the applicant seeks regular bail in connection with Crime No.282/2021 registered with the non-applicant/police station for offences punishable under Ss. 20(C), 22(c), 25, and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (the NDPS Act).

(2.) The applicant is arrested on 18/8/2021 and since then he is in jail.

(3.) The crime is registered on the basis of a report lodged by Assistant Police Inspect Shri Vivek Ramrao Deshmukh (the informant), attached to the Local Crime Branch at Yavatmal.