DEEPAK RAMESH GOEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code" for short), wherein the applicant has prayed that the order dated 23.07.2020 passed by the learned Sessions Court be quashed and set aside and thereby the applicant be enlarged on regular bail in connection with NDPS Case No.8/2020 vide Complaint No.NZB/AZU/CR-03/2017 dated 03.06.2020 registered under Sections 8(C) , 18(B) , 21(C) and 29 of the Narcotic Drugs & Psychotropic Substance Act, 1985 (hereinafter referred to as " NDPS Act " for short) read with Section 80 of the NDPS Act and Rules 52A and 52D of the NDPS Rules, 1985.

(2.) The factual matrix of the present case is as under,

(3.) Heard learned Counsel, Mr. Aditya Agrawal assisted by learned advocate, Mr. Dharmesh Gurjar for the applicant, learned Additional Public Prosecutor, Mr. Ronak Raval appearing for the respondent - State of Gujarat and learned Assistant Solicitor General, Mr. Devang Vyas assisted by learned advocate, Mr. Kartik Pandya for respondent - NCB.