KALUSINH JAVANSINH RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Hardik Raval, learned advocate for the applicant and Ms. Moxa Thakkar, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure in connection with an FIR being C.R.No.11209020201326 of 2020 registered with Idar Police Station, District: Sabarkantha for the offences punishable under Sections 8(c), 20(b) and 29 of the Narcotic Drugs and Psychotropic Substance Act.

(3.) Learned advocate appearing for the applicant submits that the charge-sheet has already been filed. He has further submitted that the accused is in jail since 22.9.2020. He has also submitted that the present applicant is implicated on the basis of the statement of the co-accused. According to him, the other co-accused has been enlarged on bail on medical ground. He has submitted that 3.977 kg quantity of Ganja has been seized in the said offence but nothing is found from his possession. He has further submitted that there is no criminal antecedent against the applicant and the applicant will abide by all the conditions imposed upon by this Hon'ble Court. He has prayed that this application for bail may kindly be considered and the applicant may be released on bail on stringent conditions.