FAIZANMIYA YUNUSMIYA SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application under Sec. 439 of the Code of Criminal Procedure is for grant of regular bail to the applicant in connection with the FIR being C.R. No. 11215025220056 of 2022 registered with Sojitra Police Station, Dist. Anand, for the offence punishable under Ss. 8(c), 20(b)(ii)(c), and 29 of the Narcotic Drugs and Psychotropics Substances Act, 1985('NDPS' for short).

(2.) Heard learned counsel Mr. C.B. Dastoor for the applicant and learned APP Ms. Krina Calla for the State.

(3.) Brief facts leading to fling of present application are that, on 9/3/2022, Police Inspector, Sojitra Police Station, Anand and his team was on patrolling. He intercepted one auto rickshaw which was alleged to have been driven by the applicant herein and four other persons including one lady were travelling in the said rickshaw. During the interception, contraband substance Ganja weighment of 22.925 kgs. was found, alleged to have been kept in yellow plastic gunny bag, lying at the rear seat of the rickshaw. In such circumstances, four passengers of the rickshaw and the applicant being driver have been apprehended in the alleged offence.