FATMABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with the FIR registered at C.R.No. I-11208044213925 of 2021 with Pradyuman Nagar Police Station, Rajkot on 17/8/2021 for the offence punishable under Ss. 8 [C] and 20(b)(2)(a) of the NDPS Act .

(2.) Heard Mr.K.S.Chandrani, learned advocate for the applicant and Ms.Maithili Mehta, learned Additional Public Prosecutor for the respondent State.

(3.) It is the case of the prosecution that on 17/8/2021 during patrolling, the patrolling party found a lady carrying a black colour plastic bag started running upon seeing the police party, and therefore, she was cordoned and search was conducted as her behaviour was suspicious and during the search, contraband was found from the lady, who happens to be the applicant herein.