MOHAMMAD RAJAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant, by way of this successive application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R. No.11191011220044 of 2022 registered with D.C.B. Police Station, Ahmedabad City, Dist. Ahmedabad City, for the offences punishable under Ss. 8(C), 21(c) and 29 of Narcotic Drugs and Psychotropic Substances Act .

(2.) It is the submission of learned counsel for the applicant that he is suffering confinement since 29/4/2022 and charge- sheet has already been filed. It is stated that the applicant is not having any past antecedents of like nature. Hence, further detention of the applicant is unwarranted.

(3.) Learned APP has opposed the bail application contending that, considering the conduct of the applicant and nature of accusation, the discretion may not be exercised in favour of the applicant.