SURYANARAYAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend. Rule returnable forthwith. Learned APP waives service of notice of Rule on behalf of the respondent-State.

(2.) By way of the present application under Sec. 439 of the Code of Criminal Procedure, 1973, the applicant has prayed to release him on regular bail in connection with the FIR being I-CR No.11212051210122 of 2021 registered with the Surat Railway Police Station, District Surat City for the offences punishable under Ss. 8(c) , 20(b)(ii)(C) , 29 of the Narcotic Drugs and Psychotropic Substances Act , 1985 (hereinafter referred to as " NDPS Act ").

(3.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions. That, investigation of the present offence has been completed and the investigating officer has filed charge sheet against the present applicant. That, the applicant has not played any role in the offence and police has arrested the applicant as a suspect based on false information. That the present applicant is not aware with the parcel which proposed to delivery, and meanwhile the contraband seized from the present applicant.