SHIVLAL MANGILAL MEWADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives Rule for the Respondent State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant -accused has prayed for anticipatory bail in connection with the FIR being C.R. No. II-278/2006 registered with Palanpur City Police Station, Dist. Banaskantha, for the offences under Ss. 15, 26 and 29 of the NDPS Act.

(3.) Learned advocate for the applicant submits that the applicant is innocent and he has been falsely implicated in the alleged offence. None of the alleged offences are attracted. In such circumstances, custodial interrogation of the applicant is not essential for the purpose of investigation.