AKBAR USMAN SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Upadhay, learned Advocate for Applicant in BA No.4053 of 2024; Mr. Meshram, learned Advocate for Applicant in BA No.960 of 2025 and Ms. Ganapathy, learned APP for State.

(2.) Applicants - accused has filed the present Applications for regular bail in connection with Crime No. 100 of 2024 registered with APMC Police Station, Vashi Navi Mumbai for the offence punishable under Ss. 8(c), 21(c), 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, "NDPS Act").

(3.) This is a group of two Bail Applications filed by Applicants Accused Nos. 1 and 3 in the same crime. Accused No.2, 4 and 5 have already been enlarged on bail by this Court and by the learned Sessions Court orders of which are appended to the Application. Applicants have been indicted in the present crime on being apprehended alongwith possession of the alleged contraband.