- (1.) As per the administrative order dated 18th December 2007 of the Hon ble Chief Justice, the present application has been assigned to this court.
(2.) The Applicant is the accused No.3 who has preferred the Appeal for challenging the Judgment and Order dated 7th April 2006 passed by the learned Special Judge (ACB/NDPS), Greater Bombay. By the impugned Judgment and Order, the Applicant has been convicted for offences under section 22, 27A and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the said Act).
(3.) The Applicant has been sentenced to undergo rigorous imprisonment for 10 years. The Applicant has been ordered to pay a fine of Rs.1,00,000/- for each offence. In default of payment of fine, he has been directed to suffer R.I. for three months. The earlier bail application made by the Applicant being Criminal Application No.812 of 2006 was rejected by this Court by order dated 10th November 2006 on the ground that the prayer made for bail by the Applicant was specifically rejected by order dated 18th July 2006. The Application was rejected on the ground that the fact that the prayer for bail was made and was rejected on 18th July 2006 was not disclosed in the said application.;