SHAHID FARID CHOUDHARY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Application under section 482 of Cr. P.C. is moved by the applicant/accused against the order dated 26 th June, 2018 passed by the learned Additional Sessions Judge, Thane in N.D.P.S. Special Case No. 51 of 2015 below Exhibit 69. The present applicant along with co-accused No. 1, who is facing the trial, reached late in the Court on 26 th June, 2018. On considering the fact that the accused were on jail and to grant one more opportunity, the learned Judge cancelled the N.B.W. issued against the accused on the condition that the applicant shall pay the amount of forfeiture of P.R. Bond and shall execute fresh P.R. Bond and security bond of Rs.50,000/-.

(2.) The learned counsel appearing for the applicant/accused submitted that similar Application No. 966 of 2018 was made by co-accused No. 1 before this Court and this Court by order dated 27th August, 2018 has set aside the condition imposed by the learned Additional Sessions Judge, Thane.

(3.) The learned APP concedes.