Bombay High Court
Raju Bhavlal Pawar And Others vs The State Of Maharashtra on 3 September, 2021
Author: M.G.Sewlikar
Bench: M.G.Sewlikar
{1} BA 568 OF 2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
915 BAIL APPLICATION NO.568 OF 2021
RAJU BHAVLAL PAWAR AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicants : Shri A.K.Bhosale h/f. Shri A.D.Sonar
APP for Respondent : Shri S.D.Ghayal
...
CORAM : M.G.SEWLIKAR, J.
DATE: 3rd September, 2021 PER COURT:-
1. Shri A.K.Bhosale, learned counsel holding for Shri A.D.Sonar, learned counsel for the applicants submits that there is total non- compliance of Section 41 and 42(2) of the Narcotic Drugs and Psychotropic Substances Act, 1985.
2. Shri S.D.Ghayal, learned APP for the respondent-State invited attention of this Court to letter dated 28 th January, 2021, which shows that the information was forwarded to the Sub-Divisional Police Ofcer, Amalner, Tq.Chopada. It does not bear outward number.
3. Shri Bhosale, learned counsel for the applicants states that this letter is subsequently prepared to plug the loopholes.
4. Learned APP invited attention of this Court to the Station Diary entry in which outward number is mentioned as 145 of 2021. ::: Uploaded on - 06/09/2021 ::: Downloaded on - 10/10/2021 20:29:36 :::
{2} BA 568 OF 2021
5. Learned APP is directed to produce certifed copy of relevant page of Station Diary on which outward number is mentioned as 145 of 2021. Learned APP is also directed to produce statement of Police Inspector Ambadas More, whose name appears in the list indicating that his statement was recorded.
6. Stand over to 15th September 2021.
( M.G.SEWLIKAR ) JUDGE SPT ::: Uploaded on - 06/09/2021 ::: Downloaded on - 10/10/2021 20:29:36 :::