SANJEEV V DESHPANDE Vs. UNION OF INDIA

JUDGEMENT

(1.) APPLICANT applies for bail in a criminal case registered with Narcotics Control Bureau (NCB for short) for offences punishable under section 23, 25, 27, 29 and 38 read with section 8(c) and 22(c) of Narcotic Drugs and Psychotropic Substances Act (NDPS Act for short) and Sections 464 and 465 of Indian Penal Code. Applicant is now arrayed as an accused in Special Case No.42 of 2005 which is pending before Special Judge, NDPS Greater Mumbai.

(2.) APPLICANT applied for bail vide application No.81 of 2005. The said application has been rejected by a common order which applies not only to the applicant accused but others who are arrayed in the abovementioned special case. The order to that effect is pronounced on 30th June 2005 (Annexure B to the application).

(3.) IT is his case that M/s.Rusan have employed number of Sales Representatives in various regions in India. The job of Regional Sales Representatives is to get orders for medicines from respective regions and thereafter forward the same to the office of M/s.Rusan at Mumbai for purpose of execution. The Regional Sales Representatives were collecting orders from various distributors/ stockists appointed by this company and the applicant was in charge of total marketing and distribution of the pharmaceutical products manufactured by M/s.Rusan in the domestic market. His duties involved giving directions to distribution managers to despatch pharmaceutical items and medicines on the basis of orders which were placed by Regional Sales Representatives from the respective regions.