MEHUL DESAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Leo Rommel, learned counsel appearing for the petitioner and Mr. W. Dara-kishwor, learned senior PCCG appearing for the respondent at length.

(2.) The present Bail Application has been filed under Sec. 439 Cr.P.C., r/w Sec. 37 ND and PS Act praying for releasing the petitioner on bail in connection with the Special Trial Case (NDPS) No. 26 of 2023 with reference NCB Crime No. 02/NCB/Imp/2023, dtd. 3/3/2023 U/s 8(c) and 9A to be read with Sec. 21 (c), 25A, 25 and 29 of the ND and PS Act, 1985 with the following prayer;

(3.) The case of the petitioner (Accused/Petitioner) is that he was arrested on 5/8/2023 along with one co-accused (namely Harshal Desai) by a team of Narcotics Control Bureau (NCB) on the strength of a NCB Crime No. 02/NCB/Imp/2023, dtd. 3/3/2023 with an allegation of generating fake/ bogus billing of various Pseudoephedrine content drugs in the name of M/s Recover Health Care as per statement given by the Accused No. 3 (Bhadresh Patel). Thereafter they were produced before the Ld. Addl. CJM, Bardoli, Surat, Gujarat thereafter they were transit remanded for 7 days and they were finally produced before this Hon'ble Court on 9/8/2023 and was remanded into custody till today.