KASHINATH KUNDALIK GARAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . The learned A.P.P. waives service of rule.

(2.) THE petitioner-accused was arrested by the Narcotic Cell, C.B., C.I.D. on 27-12-1996 vide C.R.No.180/96. The application for bail moved by the petitioner before the learned Special Judge of the N.D.P.S. Court was rejected by the learned Special Judge as per his order dated 20-1-1997.

(3.) THE learned A.P.P. is not in a position to point out to this Court that even from the investigation, there is any further material against the petitioner. It is also to be noted that the petitioner is also attached to the police department. Considering the above facts, it will be in the fitness of thing that the petitioner is ordered to be released on bail on certain conditions.