MANOJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.11210015200082 of 2020 registered with DCB Police Station, Surat City for the offence punishable under Sec. 8(c) , 22(c) and 29 of the NDPS Act 1985.

(2.) Brief facts of the present case are that on the secret information, raid was conducted wherein narcotic drug mephedrone was found without pass and permit having weight of 1011.82 grams valued at Rs.1,01,18,200.00 and thus, first informant has lodged the first information report against two accused persons and after completing the investigation, the charge sheet has been filed before the trial court which was number as Special NDPS case and thereafter, applicant approached the learned Sessions Court, Surat by way of Criminal Misc. Application No. 1872 of 2022 which was rejected by learned 7th Additional Sessions Judge and Special Judge (NDPS) Surat vide order dtd. 1/4/2022. Thereafter, the applicant has filed discharge application under sec. 227 of the Code of the Criminal Procedure but the said application was rejected on 28/6/2022 and the applicant approached this Hon'ble court by way of Criminal Revision Application No. 754 of 2022 which is still pending before this Hon'ble Court. That, the applicant has preferred present application for releasing him on regular bail.

(3.) Heard learned advocates for the respective parties.