NISAR SAHAB ALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with the F.I.R.No.11200049211890 of 2021 registered with Vapi GIDC Police Station, District Valsad for the offences punishable under Ss. 8(C), 20(B)(II)(B) and 29 of the NDPS Act.

(2.) Learned advocate for the applicant submitted that investigation is over and charge-sheet is also filed. The applicant was not aware about muddamal contraband substance and he has been falsely implicated in the offence alleged on the basis of doubt. It was, therefore, prayed that the present application may be allowed and the applicant herein may be released on regular bail.

(3.) Learned APP strongly objected to this application. It was submitted that offence alleged against the applicant is serious in nature and that the court below has rejected the application seeking bail of the applicant. It was, therefore, prayed that no discretion may be exercised in favour of the applicant.