AFZAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for the respondent - State.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being CR No. 11196010210011 of 2021 registered with DCB Police Station, Vadodara city for offence under Ss. 8(c), 21, 22 and 29 of the Narcotics Drugs and Psychotropic Substances Act , 1985.

(3.) Learned advocate appearing on behalf of the applicant submits that the applicant is innocent and has not committed any offence. He submits that the muddamal article was seized from accused no.1 and on the basis of the statement of the co- accused, the applicant has been arrested. He further submits that the investigation is over and the charge-sheet is filed. He submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.