BELABEN BHANUKUMAR JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. N.K. Majmudar for the petitioner and Mr. Mitesh Amin, learned Public Prosecutor appearing with Mr. Bhargav Pandya, learned Additional Public Prosecutor for the respondent authorities.

(2.) The corpus namely Siddharthbhai Bhanubhai Joshi as well as Police Officers have remained present in the Court. It is the case of the Investigating Officer that in response to the FIR registered as III- C.R. No.04 of 2022 with A.T.S. Police Station, Gujarat State Ahmedabad for the offences punishable under Ss. 8(c), 21(c), 23(c) and 29 of Narcotic Drugs and Psychotropic Substances Act with regard to contraband of Heroine valuing around Rs.3,76,00,00,000.00 (Rupees Three Hundred Seventy Six Crores) which came from Dubai to Mundra Port and which was seized at Mundra Port. Name of petitioner's son- Siddharthbhai Bhanubhai Joshi emerged during investigation and hence, ATS Police initiated proceedings to procure look out Circular and pursuant to it, petitioner's son was apprehended from Tiruchirapalli (Tamilnadu) on 26/11/2022. Same was communicated to ATS Police and ultimately, petitioner's son was brought to Ahmedabad on 28/11/2022 and he remained under the interrogation of ATS Police as summons are issued against him.

(3.) The said corpus was time and again called for interrogation. On query, the corpus states that he shall cooperate with the Investigation and shall remain present before the respondent No.4- Director General of Police, Anti-Terrorist Squad (ATS Headquarter), Nr. Nirma College, S.G. Highway, Chharodi, Sanand and shall not leave District- Ahmedabad without his prior permission. Corpus shall supply all the details including temporary residence at Ahmedabad to the respondent authorities.