KONDIBA GUNJAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Applicant who is Accused No.2 in the complaint filed by respondent no.1 before the Special Court, preferred the present application for bail under Sec. 439 of Cr. PC.

(2.) Heard Dr. Sujay Kantawala for applicant, Mr. Thakker Ruju for Respondent no.1 and Mr. C. D. Mali, APP for State.

(3.) Learned Counsel for the Applicant would submit that present Applicant/ Accused No.2 was working as a Clearing Agent and that he is related to Accused No. 1. He submits that the Accused No.2 only help the Accused No.1 in clearing some consignment. However, he had no connection at all with respect to the drugs which are found in the said consignment.