BHUDHARA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application, the applicant seeks regular bail in connection with Crime No.0635/2024 registered with the non-applicant/police station for offences punishable under Ss. 20(b)(ii) and 29 of the NDPS Act, 1985.

(2.) The applicant, who is original accused No.9, came to be arrested on 3/8/2024 and since then he is in jail.

(3.) On 2/6/2024, at about 1:40 pm, the Government Railway Police (GRP) were on patrolling duty on platform No.1 of Nagpur Railway Station and they apprehended two persons on suspicious condition. During interrogation with them, the said two persons found to be carrying two bags containing "Ganja". The said two persons were accompanied with other few persons. On the basis of CCTV Footage, third person was found near Waiting Room at platform No.1 along with one bag. The said person was also apprehended. It revealed during the interrogation with them that they have brought the said contraband article from Titilagarh (State of Odisha) and are transporting the same to Bhopal and Indore for sell. Three persons succeeded in fleeing away from the spot. The total "Ganja" found along with the other co-accused was of 108.65 kilograms worth of Rs.16,29,750.00. Accordingly, after following the procedure under Ss. 42 and 50 of the NDPS Act, the co-accused were arrested. During interrogation with them, involvement of the other coaccused also revealed. On the basis of statement of co- accused Sushil Agrawal, name of the applicant revealed and it also revealed that the co-accused have procured the said contraband from the applicant on making payment of Rs.1,38,000.00. On the basis of this investigation, the applicant is arrested.