MUKESHBHAI VRAJLAL MEHTA (LUHANA) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Apurva K. Jani for the applicant and learned Additional Public Prosecutor Mr.Dhawan Jayswal for the respondent No.1.

(2.) By this successive bail application under Sec. 439 of the Code of Criminal Procedure, 1973, the applicant has prayed for regular bail in connection with the F.I.R. being CR No.-III-22 of 2019 dtd. 30/8/2019 under Ss. 8(C), 15(C) and 29 of the Narcotic Drugs and Psychotropic Substance Act, 1985 (for short 'the NDPS Act') registered with Bilkha Police Station, Junagadh. The applicant was arrested on 30/8/2019. The Charge Sheet is filed and trial is in process.

(3.) The applicant had earlier preferred regular bail application being Criminal Misc. Application No. 814 of 2019 before the Court of Principal Sessions Judge for which was rejected by order dated 15 th Noember,2019.