SYED SAMEER HUSSAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By way of this application, the Applicant seeks his release on bail in connection with complaint No. DRI/MZU/C/INT-49/2023 registered with the Directorate of Revenue Intelligence, Mumbai Zonal Unit, Mumbai for offences punishable under Sec. 21(c), 23(c), 27(A), 28, 29, 30, 35, 54 read with Sec. 8(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 ("NDPS Act").

(2.) The case set up by the prosecution is as under:

(3.) The Applicant filed an application seeking bail before the NDPS Special Judge and by order dated 7 th May 2024, the Special Judge rejected his application. Hence, he has filed the present application for the relief as prayed.