MOHAN BABULAL JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) The Applicant seeks his release on bail in connection with NDPS Case No.1543/2025, pending before the Special Judge for NDPS, at Greater Mumbai, for the offences punishable under Ss. 8(c) r/w 23(c), 26, 28 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS') r/w Rule 53 and 58 of the NDPS Rules made thereunder.

(2.) The facts of the case, in brief are as under:-

(3.) Mr. Ponda, learned senior counsel appeared for the Applicant and Mr. Mishra, learned SPP appeared for the Respondent.