SURESHBHAI SHANIYABHAI NAYKA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this successive bail application under Sec. 439 of the Code of Criminal Procedure, 1973, the applicant has prayed for his release on regular bail in connection with FIR registered as C.R.No. 11193013210422 of 2021 with Chalala Police Station, District:- City for the offence punishable under Ss. 20 (B) and 29 of the NDPS Act .

(2.) Heard learned advocate Mr. Amit Chaudhary appearing for the applicant and learned APP Mr. Manan Mehta appearing for the respondent - State.

(3.) As per the FIR, one Mr. Ramkubhai Danabhai Vala was found in the conscious possession of contraband ganja weighing at 6 kg and 400 grams and what is alleged against the present applicant is that the present applicant was supplier of the aforesaid contraband.