SADDAM HUSSAIN QURESHI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Kamath, learned Counsel for the Applicant and Mr. Chaudhari, learned APP for the Respondent-State.

(2.) This regular Bail Application is preferred under Sec. 439 of the Code of Criminal Procedure, 1973. The relevant details are as follows:- <FRM>JUDGEMENT_85_LAWS(BOM)4_2024_1.html</FRM>

(3.) The prosecution case is set out in paragraph No.2 of the Order dtd. 15/9/2023 passed by the learned Special NDPS Judge, Panvel-Raigad below Exhibit-3 in Special NDPS Case No.153 of 2023. The said paragraph No.2 reads as under:-