MAQSOOD AHMAD PATLOO, PRESENTLY LODGED IN JUDICIAL CUSTODY, CENTRAL JAIL Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr K. Poulekar, learned counsel for the Applicant and Mr S. Karpe, learned Addl. Public Prosecutor for the Respondents.

(2.) This is an application for bail filed by the Applicant pursuant to the registration of FIR No.110/2025 registered at Anjuna Police Station for the offence punishable under Ss. 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "NDPS Act ").

(3.) It is the case of the prosecution that the complainant, PSI Amir Taral, received specific and reliable information on 2/8/2025 at 22:50 hrs from reliable sources that one male person of specific description had concealed narcotic drugs in his shoulder bag and will deliver the same to his prospective customer on 3/8/2025 between 00:10 hrs to 00:25 hrs. Accordingly, narcotic raid was conducted during which above accused person was found in illegal possession of 1770 grams of narcotic drug suspected to be Ganja of worth Rs.1,70,000.00, 56 grams of narcotic drug suspected to be Hydroponic Ganja of worth Rs.5,60,000.00 and cash of Rs.7,00,000.00; all of which was found in the said shoulder bag in possession of the Applicant. Following the same, Crime No. 110/2025 was registered with the Anjuna Police Station under Sec. 20(b)(ii)(B) of NDPS Act.