AJAY MELWANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant seeks quashing of F.I.R No. 48 of 2019 qua him dtd. 11/7/2019 registered with the Anti Drug Department, Azad Maidan Unit, Crime Branch, Mumbai for offences punishable under Ss. 9(A), 25 (A),29 and 59 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act').

(2.) Record reveals that, an Order dated 13 th March 2023 passed by this Court, notice was issued to the State of Maharashtra. The investigation was allowed to continue but the Investigating Agency was restrained from filing the charge sheet qua the Applicant. By an Order dated 11 th September 2023, the Application was admitted.

(3.) Brief facts of the case:-