MOHAMMAD SALMAN HANIF SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.NDPS/11192015200884 of 2020 with Changodar Police Station, District Ahmedabad (Rural), for the offence punishable under Ss. 8(c) , 21(c) , 22(c) , 29 of the N.D.P.S. Act. This appication is filed on the basis of the liberty reserved under order dated 02 07 2021 passed in Criminal Misc. Application No.2238 of 2021.

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

(3.) Learned Advocate for the applicant submitted that though the applicant was found in conscious possession of the substance, but the substance was only Codein syrup, which is medicine and therefore, in due course of his work, he was driving two wheeler on which bottles of Code in were being carried by the co accused, who has been enlarged.