DHRUV DALIP TAHIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Interim Application No.1074 OF 2024 was filed for condonation of delay in filing Criminal Revision Application No.183 of 2024. This Court, by an order dtd. 20/3/2024 (Coram : S. M. MODAK, J.) has condoned the delay.

(2.) This is a Revision Application filed under Sec. 397 r/w Sec. 401 of Cr.P.C.[The Code of Criminal Procedure, 1973.] challenging orders dtd. 4/7/2023 and 7/10/2023 passed by the Special Judge rejecting the Discharge Application and a subsequent Clarification Application preferred by Applicant - Accused No.2 below Exhibit 16 and Exhibit 20 respectively in N.D.P.S. Special case No.711 of 2021.

(3.) According to prosecution case, while on patrolling duty, Police team intercepted Accused No. 1 - Muzammil Shaikh because of his suspicious movement in the parking ground in front of Madina Building, Ahmed Zakaria Nagar, Opp. HDIL Tower, Bandra (E), Mumbai. He was apprehended with 35 grams of alleged contraband Mephedrone (MD). His mobile phone was confiscated. On enquiry, he disclosed to prosecution officers that in the past he had supplied alleged contraband to various persons including Accused No. 2 who is the Revision Applicant.