AARIF NASIRALI SAIYED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. 11191011210151 of 2021 with DCB Police Station, District Ahmedabad for the offences punishable under Ss. 8(C), 21 (c) and 29 of the Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985.

(2.) Learned advocate for the applicant submits that investigation is over and the quantity allegedly recovered from the applicant has no criminal antecedents, the applicant is in custody since 2/12/2021, the charge-sheet is already filed and considering the above, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) The learned APP opposes the grant of bail looking to the nature and gravity of offences.