IMRAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for successive regular bail in connection with FIR being C.R. NO. II/293/2019 registered with Kim Police Station, Surat for offence under Ss. 8(C), 22 and 29 of the N.D.P.S. Act.

(2.) The previous bail application i.e. Criminal Misc. Application No. 15259 of 2020 was disposed of, as withdrawn vide order dtd. 16/2/2021.

(3.) Learned advocate for the applicant submits that the applicant is wrongly implicated in the offence, as the applicant was not caught red handed and by way of transfer warrant, the applicant is arraigned as an accused.