UNION OF INDIA Vs. RAMESH JULGALIKSHOR ARORA

JUDGEMENT

(1.) HEARD both sides at length.

(2.) THIS is challenging the grant of anticipatory bail by the learned Judge of the Special Court, Mumbai by order dated 26-10-1998. The case is under Section 29 read with 8(c) of NDPS Act, 1985 and section 22 read with Section 8(c) and 29 read with section 23 and 8(c).

(3.) CONSIDERING all these various aspects of the matter, the learned Judge has come to the conclusion that the embargo under Section of NDPS Act 1985, may not come in the way of the accused. The reasoning given in para 12 to 15 of the impugned order is quite proper. Further I find that the learned Judge has also imposed various conditions upon the accused while granting the said bail.