MUDDASSAR FAZLURAHEMAN KADRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant herein seeks pre-arrest bail in connection with F. No: NCB/AZU/CR-07/2021 subsequently, NDPS Case No: 05 of 2021 filed for the offence punishable under Sec. 8 , 20(b)(ii)(C), 27(A) read with Sec. 29 and 35 of the Narcotics Drugs and Psychotropic Substances Act , 1985 registered with District and Sessions Judge, Gandhinagar.

(2.) Facts and circumstances giving rise to file present application is that, the applicant Muddassar Fazluraheman Kadri @ Mudhu Bapu, alleged to have committed the offence under Sec. 8(c) , 20(b)(ii)(c) , 27(A) read with Sec. 29 and 35 of the Narcotics Drugs and Psychotropic Substances Act , 1985 (hereinafter referred to as "the Act" for the sake of brevity).

(3.) In the aforesaid background facts, the applicant herein instead of remaining present before the investigating agency, had preferred anticipatory bail application before the Sessions Court, Gandhinagar which came to be rejected vide order dtd. 15/1/2022. While rejecting the application, it was observed that there is sufficient material, against the applicant involving him in the alleged crime and the applicant herein was in constant touch with the accused and therefore, considering the societal interest and interest of the investigation to unearth the case and his non-cooperation to the investigating agency, the applicant herein is not entitled for the relief of pre-arrest bail.