MOHAN BABULAL JAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is a petition for issuance of writ of habeas corpus directing forthwith release of the Petitioner in connection with the case file F. No. CUS/SIIB/INT/70/2025-SIIB(X) ACC, registered for commission of the offences punishable under Ss. 21(c), 22(c), 23(c), 25, 26, 28, 29, 30 and 54 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act') r/w. Sec. 8(c) and 79 of the NDPS Act, along with Rules 53, 58 and 66 of the NDPS Rules, 1985, r/w. Sec. 50(3) (c) of the Customs Act, 1962, r/w. Foreign Trade (Development and Regulation) Act, 1992 and DGFT Notification No.67(RE- 2007)/2004-2009 dtd. 27/12/2007. The other prayer is for setting aside the remand orders passed from time to time in this connection from 31/1/2025.

(2.) Heard Mr. Rafique Dada, learned Senior counsel for the Petitioner, Ms. Sharmila Kaushik, learned APP for State/Respondent No.1 and Mr. Jitendra Mishra, learned counsel for the Respondent No.2.

(3.) The Petitioner is a Director of Naprod Life Sciences Pvt. Ltd. (hereinafter referred to as 'the company'). It is a private limited company having its registered office at Andheri (E). The company is engaged in manufacture and sale of generic and branded formulations for Oncology and other therapeutic applications. According to the Petitioner, the company has more than 600 employees. It is registered under the GST provisions in the State of Maharashtra. It is registered with the Central Bureau of Narcotics (CBN).