RUPESH DILIP JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for bail.

(2.) The applicant came to be arrested in Crime No. 202 of 2023 registered at Indapur Police Station, Pune Rural for the offences punishable under Ss. 8(c), 20(b), 20(b)(ii)(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) On the date of incident, which took place on 9/2/2023, pursuant to secret information trap was laid and car bearing registration No.MH-42-AR-5656 was intercepted. The applicant and other co-accused were traveling in the said car. The search of the car was taken and 240 Kg of Ganja was recovered from the said car.