MANOJKUMAR JAGDEVSINH THAKUR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this successive bail application under Sec. 439 of the Code of Criminal Procedure, 1973, the applicant has prayed for his release on regular bail in connection with FIR registered at C.R.No.11200048212382 of 2021 with Vapi Town Police Station, District:- Valsad for the offence punishable under Ss. 8 (C), 20 (B) and 29 of the Narcotics Drugs and Psychotropic Substance Act.

(2.) The applicant has earlier preferred an application being Criminal Misc. Application No. 22564 of 2021 which was withdrawn just recently on 26/8/2022.

(3.) It is pertinent to note that even the aforesaid application also was filed after charge-sheet.