MOHSIN MUNAWAR KHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR No. 11210046201139 of 2020 registered with Puna Police Station, Surat for offence under Ss. 8(C), 22(C), and 29 of the NDPS Act.

(2.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence. It is submitted that the investigation reveals that the applicant was an important link in the chain of drug trafficking. It is submitted that the applicant had played an important role as a middleman for pushing narcotic substance like MD drug and that too in commercial quantity.