PRAVIN ANIL NARBHAVAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. A.A. Fulfagar, learned counsel for the applicant and Mr. A.A.A. Khan, learned APP for the respondents/State. Mr. G.O. Wattamwar, the learned APP and Mrs. V.S. Choudhari, the learned APP have also assisted the Court in dealing with legal submissions.

(2.) The applicant is seeking bail as he was arrested on 18/4/2024 in connection with Crime No. 280/2024 dtd. 18/4/2024 registered with Nawapur Police Station, District Nandurbar for the offences punishable under Sec. 8(c), 20(b)(ii)(c) and 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'N.D.P.S. Act' for short).

(3.) The case of the prosecution in short is that on 17/4/2024 at about 6.30 p.m. at inter-State check post on Nandurbar to Dule Road, accused Nos. 1 and 2 were found travelling in Mahindra Pickup Bolero vehicle and they were found in possession of two blue plastic bags containing Ganja of 1.977 k.g. and 2.009 k.g. in each. It is the case of the prosecution that the accused Nos. 1 and 2 had procured the above Ganja from accused No. 6/present applicant. Present applicant was found storing 77.96 k.g. Ganja which came to be seized under seizure panchanama. Some of the accused are absconding.