SALIMSHA 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. I- 11196007210617 OF 2021 registered with Gorva Police Station, District : Vadodara City for the offences punishable under Ss. 8(C) , 20(b) and 29 of the N.D.P.S. Act.

(2.) Heard learned Advocate Mr. M.R. Yagnik for the applicant and learned APP Ms. Moxa Thakkar for the Respondent-State through Video Conference.

(3.) Learned Advocate for the applicant has submitted that the applicant is innocent as he has not taken part in the offence as alleged. He has family roots in the society and therefore, he is not likely to flee away from justice. That he will abide by whatever conditions imposed by the Hon'ble Court. That the charge sheet is filed. He further submitted that the other co-accused have already been enlarged by the co- ordinate bench of this Court vide orders dtd. 29/11/2021 and 5/1/2022 passed in Criminal Misc. Application No. 18572 of 2021 and Criminal Misc. Application No. 19434 of 2021, therefore prayed that discretion may kindly be exercised and grant bail to the Applicant Accused.