BHARAT PUKHRAJ CHOUDHRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with offence being CR No.11192015200884 of 2020 registered with Changodar Police Station, Ahmedabad for offence under Ss. 8(C), 21(c), 22(c) and 29 of the NDPS Act. The present application is filed in view of the liberty reserved vide order dtd. 16/9/2021 in Criminal Misc.Application No.2056 of 2021, which was withdrawn.

(2.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions. It is submitted that there is no material against the present applicant in the entire charge sheet.

(3.) Learned APP appearing on behalf of the respondent- State has opposed grant of regular bail looking to the nature and gravity of the offence. It is submitted that the applicant is involved in a serious offence and the present offence is an organized crime, where the applicant has played important role.