MAULIK ASHOKBHAI DANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is the successive bail application filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 ("the Code" for short) with a prayer that the applicant be enlarged on regular bail in connectionwith the complaint bearing File No.DRI/AZU/SRU/B/NDPS-02/2018 registered with Directorate of Revenue Intelligence, Surat Zonal Unit, for having allegedly committed the offence punishable under Section 8(c) along with 9(vi) read with Sections 22 , 28 and 29 of the Narcotic Drugs and Psychotropic Substances Act , 1985 ("the NDPS Act " for short).

(2.) It is mainly alleged in the complaint that the complainantupon receiving specific information conducted a raid at the premises of accused No.1, namely, Kalpesh Dodi specific information conducted a raid at the premises of accused No.1, namely, Kalpesh Dodiya and recovered a piece of paper, which contained the names of various ingredients required to prepare the drug Mephedrone i.e. substance which is prohibited as per the NDPS Act . Further, two polythene bags consisting of Mephedrone and spent Palladium Charcoal powder were also recovered from the possession of accused No.1. On the basis of the information given by accused No.1, the premises belonging to the applicant came to be raided.

(3.) Heard learned advocate Mr.Utkarsh J. Dave for the applicant, learned advocate Mr.Parth H. Bhatt appearing for respondent No.2 - DRI and learned Additional Public Prosecutor for respondent No.1 - State.