DUNKLEY PETER ROBERT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel for the applicant and the learned APP for the State.

(2.) THE applicant was arrested in connection with the offence punishable under the NDPS Act. The applicant is a citizen of UK and he came to India as a tourist. It is alleged that the applicant, while he was staying at Goa, sent a parcel to UK at his home address. The parcel contained 600 grams of Charas. The applicant, thereafter, went to Thailand and he arrived from Thailand on 12/1/2006 at Mumbai. He was immediately detained at the Airport by the Officers of Air Intelligence Unit and was placed under arrest for the alleged offence punishable under the NDPS Act. It is alleged by the prosecution that when the packet which was sent by the applicant was opened, it was found that it contained 600 grams of Charas. This contraband was recovered by the Officers of the postal unit. After the arrest of the applicant, he admitted that he had sent the said packet and that it was meant for his personal consumption.

(3.) THE learned APP for the State submitted that the anxiety of the prosecution is that the applicant should not abscond, if the bail is granted to him.