LAXMANBHAI BABUJI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant - accused under Sec. 439 of the Code of Criminal Procedure for enlarging the applicant on regular bail in connection with C.R. No. 11195019210177 of 2021 registered with Deesa (Rural) Police Station, District- Banaskantha for the offences punishable under Ss. 8(C) , 20(B) iiC and 29 of the N.D.P.S. Act .

(2.) Heard learned advocate Mr. P.P. Majmudar for the applicant and learned APP Ms. Monali Bhatt for the Respondent-State.

(3.) The factual matrix of the case is that on 03/03/2021, the complainant got the secret information that the original accused no. 1 to 5 in connivance with each other are cultivating intoxicating plants of Ganja. That, thereafter, following all the procedure prescribed under the NDPS Act , the complainant with other Police Officers conducted the raid in the alleged farms, where 6344 plants of contraband drug 'Ganja' were found weighing 407.16 kg worth Rs.40,71,600.00 without any pass or permit at various places, on the edges of the farms under, under their possession and ownership. It is also alleged that original accused Nos. 1 to 3 were also found on the spot, therefore the FIR in question came to be lodged. Submission of the Parties: