Shankar Vilas Jadhav vs The State Of Maharashtra
2024 Latest Caselaw 6841 Bom

Bombay High Court

Shankar Vilas Jadhav vs The State Of Maharashtra on 4 March, 2024

Author: Bharati Dangre

Bench: Bharati Dangre

2024:BHC-AS:10391



                                                                             (1)BA-3027-2023.doc


      rajshree


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CRIMINAL APPELLATE JURISDICTION
                                       BAIL APPLICATION NO.3027 OF 2023


                    Shankar Vilas Jadhav                        ]       ..       Applicant
                           vs.
                    State of Maharashtra                        ]       ..       Respondent

Mr.Shubham Gangan, for the Applicant.

Ms.Mahalaxmi Ganpati, APP for the State.

CORAM : BHARATI DANGRE, J

DATE : 4th March, 2024.

P.C.

1] This is the second Bail Application filed by the Applicant in the

light of the order dated 18.08.2021, when the learned counsel sought

permission to withdraw the application on expressing disinclination.

2] The Applicant faces accusation under Section 20(b)(ii)(c) read

with 8(c) of the NDPS Act, in CR No.90/2019, registered with Satara

City Police Station.

Perusal of the charge-sheet would reveal that the Applicant was

found in conscious possession of commercial quantity of Ganja

measuring 86 Kg. 100 Gram, which he was carrying in the boot of his

(1)BA-3027-2023.doc

car, which was intercepted on receiving secret information and

everything fell into place, as Ganja was found to be worth

Rs.7,73,580/-.

Since the Applicant is accused of dealing with commercial

quantity, despite his long incarceration since 2019, I am not inclined to

release him on bail.

3] The learned APP inform that two witnesses have been examined.

Though she was asked to seek instructions about schedule of the trial

before the Special Court, she is unable to provide any insight.

Considering that 17 more witnesses have to be examined, I

deem it appropriate to direct the Special Court, Satara which is ceased

of the Special Case to conclude the trial, including pronouncement of

the Judgment till 25.10.2024.

Bail Application stand disposed off in the aforesaid terms.

The Learned APP shall communicate this order to the concerned

Court.

[BHARATI DANGRE, J]