AMEY SANJAY JADHAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Pandit, learned Advocate for Applicant and Mr. Dedhia, learned APP for Respondent - State. Perused the record.

(2.) Applicant seeks Bail in connection with C.R. No.14 of 2022 registered with the Wadala Police Station for offences punishable under Sec. 8(c), 20(c) and 29 of the Narcotic Drugs and Psychotropic Substance Act, 1985 (for short "NDPS Act"). Applicant is incarcerated since 31/1/2022.

(3.) Briefly stated, case of prosecution is that on 31/1/2022, PSI Masalkar attached to Wadala Police Station received secret information that two persons would be carrying narcotic substance 'charas' on a black colour KTM Duke bike on Chembur Sewree Container Road below the Eastern Freeway at around 8:00 pm. Accordingly, the raiding team laid a trap and at around 8:40 pm, and intercepted and searched two persons riding the motorcycle; viz; Pranit Khaire (Accused No.2) who was riding the bike and present Applicant (Accused No.1) who was the pillion rider. It is prosecution case that during search, 1300 grams of charas (commercial quantity) was found in a polythene bag carried by Applicant in his hand and 700 grams of charas carried by Accused No.2 in a carry bag on his shoulder.