A J SHAIKH Vs. NASIK DAWOOD IBRAHIM SHAIKH

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THIS application is preferred against the order dated 12/5/1998 passed by the learned Special Judge in N.D.P.S. Case Special No.59 of 1998. However, the operation of the order was stayed by the same Court till 25th May, 1998 and thereafter by this Court till today.

(3.) HAVING gone through the record and proceedings of this case, I do not find any reason for my interference with the order passed by the learned Special Judge. The requirements of section 37 of N.D.P.S. Act while granting bail are to be considered. In the instant case, the learned Judge has complied with the said requirements while passing the order of bail. In view of this, I do not see any merit in the application. Hence rejected.