CHINTAN RAJUBHAI PANSERIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant seeks his release on bail in connection with FIR No.25 of 2022 dtd. 29/3/2022 registered with the Anti Narcotic Cell (ANC), Worli Unit, Mumbai for the offences punishable under Ss. 8(c), 22(c), 25, 27-A and 29 of the Narcotic Drugs and Psychotropic Substances, Act, 1985 ('NDPS Act' for short).

(2.) The Applicant was arrested on 20/12/2023. The Bail Application is preferred primarily on the ground of long incarceration of the Applicant without a real prospect of the conclusion of the trial in NDPS Special Case No. 1219 of 2022 arising out of C.R. No. 25 of 2022.

(3.) The Applicant is in custody for about 2 years. The Applicant asserts that the matter was listed for framing of charges on 10/11/2025, however, till date, charges are not framed. Therefore, the Applicant deserves to be enlarged on bail.