K LAXMINARAYAN K PULLIAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard , Advocate, for appellant and shri Thakare, A. P. P. for Respondent State.

(2.) This is an application for grant of bail under Section 439 of Code of Criminal Procedure read with Section 37 of the n. D. P. S. Act.

(3.) The applicant is being prosecuted for the offence punishable under Section 20 (B) and 8 (k) of the N. D. P. S. Act, r/w Section 120 (B) of the I. P. C. in Crime No. 3001/2006. The charge sheet has been filed and the case is pending before the Special Judge (N. D. P. S) Court, Nagpur, bearing Special criminal Case No. 70/2006.