VISHAL SATISH GODSE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Munde, learned Advocate for Applicant in Bail Application No. 1269 of 2025; Mr. Sayed, learned Advocate for Applicant in Bail Application No. 5120 of 2024; Ms. Bajoria, learned APP for State in Bail Application No. 1269 of 2025 and Mr. Kulkarni, learned APP for State in Bail Application No. 5120 of 2024.

(2.) The Applicants in both these Applications are seeking Regular Bail under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 in connection with C.R.No. 640 of 2023 registered with Navghar Police Station for offences punishable under Ss. 8 (c), 22 and 29 of Narcotic Drug and Psychotropic Substances Act, 1985 (for short 'NDPS') alongwith Ss. 3 and 25 of the Arms Act, 1959.

(3.) There are 7 accused persons in the present crime. Accused No. 5 has been released on bail by the Sessions Court. Applicant in Bail Application No. 1269 of 2025 is arraigned as Accused No. 2. Applicant in Bail Application No. 5120 of 2024 is arraigned as Accused No. 6. Applicant - Accused No. 2 is arrested on 19/10/2023 and Applicant - Accused No. 6 is arrested on 21/10/2023 and both are incarcerated since 1 year 6 months in prison pending trial.