BADLU MAURYA Vs. STATE OF GOA

JUDGEMENT

(1.) THE applicant stands charged for possession of 5 kgs. of charas under section 20 (b) (ii) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter called the said Act ). The charge has already been framed against the applicant.

(2.) THE applicant sought bail on two grounds namely:

(3.) LEARNED Advocate Shri J. DSouza, relied upon a judgment of the Apex Court in (State of Punjab v. Balbir Singh) J. T. 1994 (2) S. C. 108; (Mazzanti Esposio Gian Carlo, Italian National, holder of passport No. 433798 at present lodged in Central Jail, Aguada, Goa v. State of Goa) 1996 (3) Bom. C. R. 185 (P. B.) : 1995 (1) Goa L. T. 5; unreported judgment of Single Judge of this Court in (Steven David Foigolson v. State of Goa) Criminal Misc. Application No. 144/1994 and another judgment of a Single Judge of this Court in (Lawarance DSouza v. State of Maharashtra and another) 1992 Cri. L. J. , 399. On the basis of the grounds urged and the rulings quoted by him, Shri DSouza seeks release of the applicant on bail.