RATAN @ GOLDI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Issue Rule, returnable forthwith. Ms S.Z. Haider, learned A.P.P. waives service for the Non-applicant. With consent of the learned Counsel for the parties, the application is taken up for final hearing.

(2.) The applicant is before the Court seeking to quash the charge sheet filed against him being Final Report No.70/2023 for the offence punishable under Ss. 8[c], 15[A] and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act).

(3.) We have heard the Mr.Surender Singh, learned Senior Counsel for the applicant and Ms S. Haider, learned A.P.P. for the non-applicant. The learned Senior Counsel submits that out of total four accused, two accused were put to trial, and the trial Court was pleased to acquit them by assigning following amongst other reasons.