JUDGEMENT
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(1.)This Application is filed under Sec. 439 of the Code of Criminal Procedure, 1973 for seeking regular bail in C.R. No.12 of
2023 registered with Anti Narcotic Cell, Ghatkopar Unit, Mumbai for offences under Ss. 8(c), r/w 22(C) and 29 of the Narcotic Drugs
and Psychotropic Substances Act, 1985 (for short "NDPS Act").
(2.)The brief facts of the case are that on 5/2/2023, a Police team led by Police Inspector Lata Suthar, acting on orders from
superiors, proceeded in a government vehicle for conducting raids
against persons dealing with Narcotic substances. It is when the team
reached under the Dockyard Railway Station bridge at about 8:30 p.m.
they noticed Applicant - Accused behaving suspiciously.
(3.)On noticing the Police Officials Applicant attempted to flee but was detained on the spot. On questioning about his details
Applicant gave evasive answers which led the police to call for panch
witnesses in order to search the Applicant. On search, 220 grams of
Mephedrone (for short "MD"), a psychotropic substance / contraband
was found was found in possession of Applicant and he was arrested.
Small quantity under the NDPS Act is 2 grams and commercial
quantity is 50 grams.
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