Rahul Shravan Gaikwad vs State Of Maharashtra
2024 Latest Caselaw 13790 Bom

Bombay High Court

Rahul Shravan Gaikwad vs State Of Maharashtra on 2 May, 2024

Author: Bharati Dangre

Bench: Bharati Dangre

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CRIMINAL APPELLATE JURISDICTION
                 BAIL APPLICATION NO.1555 OF 2024

Rahul Shravan Gaikwad                          ..     Applicant
                        Versus
State of Maharashtra                           ..     Respondent
                                       ...

Adv. Shreerat Kamath a/w Puja Yadav for the applicant.
Smt. K.T. Hiwrale, APP for the State Respondent.


                          CORAM: BHARATI DANGRE, J.

DATED : 2nd MAY, 2024

P.C:-

The learned counsel for the applicant press into service the non-compliance of Section 52A of the NDPS Act, and he has placed on record compilation of judgments of the Apex Court as well as of this Court, where a view is taken that, when the sample is drawn at the spot and in absence of Magistrate, it creates a doubt in the veracity of the prosecution case.

At the request of learned APP, since she wants to go through the decisions placed on record, re-notify to 7/05/2024, at 2:30 p.m.

( SMT. BHARATI DANGRE, J.)

Ashish