RAMESHBHAI JIVANBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with C.R. No. 11204060230337 of 2023 registered with the Thasra Police Station, District Kheda for the offence punishable under Ss. 8(c), 20(b) and 29 of the NDPS Act.

(3.) Learned advocate Mr. Trivedi appearing on behalf of the applicant has submitted that so called incident has occurred on 25/7/2023 and on the same day the FIR was registered. The applicant was arrested on 26/7/2023, since then he is in judicial custody. It is also submitted that the investigation is already completed and the present application is filed after submission of the charge-sheet. It is further submitted that the person who has supplied contraband articles to the applicant has already been enlarged on bail by this Court. The contraband articles is of intermediate quantity i.e. bigger than small quantity and lessor than commercial quantity. Considering the role attributed by the present applicant, the applicant may be enlarged on regular bail by imposing suitable terms and conditions.