BARIYA GOPALBHAI MANILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed under section 439 of the Code of Criminal Procedure for regular bail in connection with the complaint being FIR No.11197047200857 registered with Savli Police Station, Vadodara (Rural) for offences punishable under Sections 8(c), 20(b) and 29 of the NDPS Act.

(2.) Mr. B.K. Raj, learned advocate for the applicant, submitted that the applicant herein has been arraigned as an accused only on the basis of the statement of co-accused, who was allegedly found in possession of the narcotic substance. He submitted that the said co-accused has been released on bail by this Court vide order passed in Criminal Misc. Application No.17544 of 2020 dated 05.01.2021. It was, accordingly, urged that the present application may be allowed and the applicant herein may be released on regular bail.

(3.) Ms. Nisha Thakore, learned Additional Public Prosecutor, submitted that the applicant herein came to be arrested very recently and therefore, no discretion may be exercised in his favour.