ARVINDKUMAR CHENAJI BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. J.G. Vaghela for the applicant and learned Additional Public Prosecutor Mr. J.K. Shah for the respondent State.

(2.) This application is filed as second successive bail application by the applicant.

(3.) Learned advocate Mr. Vaghela for the applicant submitted that the applicant is in jail since 2019 and he was only an employee of shop owner Harbhuji alias Prabhuji Jagaji Barot and he has been falsely implicated in the aforesaid offence. Learned advocate Mr. Vaghela further submitted that during the search only small quantity of poppy straw was recovered from the applicant.