RAHUL S. K. Vs. NARCOTIC CONTROL BUREAU

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973 seeking regular bail in connection with offence registered vide File No.F.No.NCB/ AZU/CR-11/2022 with the Narcotic Control Bureau, Zonal Unit, Ahmedabad for the offences under Sec. 8(c), 22(c), 27(A), 28, 29 and 30 of the Narcotics Drugs and Psychotropic Substances Act, 1985 against 8 persons including the present applicant.

(2.) It is the case of the prosecution that they have received specific information on 26/5/2022 that four persons named in the complaint are involved in manufacturing the huge quantity of the narcotic drug i.e. Alprazolam without any license which is a prohibited substance under the NDPS Act at Parashvnath Dye Chem, Plot C1B, 2409, GIDC Phase-3, Vapi, Valsad (Gujarat). It is the case of the prosecution that the preventive team conducted the search of the factory and machines, boiler, dryer, jerry-cans / barrels containing chemicals used in the manufacture of Alprazolam were found during the search and thereafter, 68.226 kg of the psychotropic substance Alprazolam / Nordazepam / other psychotropic substance was seized after following the due procedure under the NDPS Act . It is alleged that the applicant is one of the members of the cartel and he came to Vapi to provide support to other members at the factory. It is alleged that the applicant accused helped Satyanna Pothuganthi, Srinivas Karre and Mohammad Sahajat Shaikh in transportation of Chemicals required from godown to factory. It is alleged that the applicant accused arranged food, water and other necessary things to Satyanna Pothuganthi, Srinivas Karre and Mohammad Sahajat Shaikh so that they did not have to go out of the factory and they can carry on their activities clandestinely. It is alleged that the applicant accused was arrested from the factory premises wherein the NCB has recovered seized Nordazepam from the applicant accused.

(3.) Heard learned advocate Mr.Mohit Pathak for the applicant, learned advocate Mr.Kartik Pandya for the respondent No.1 - Narcotic Control Bureau and learned APP Mr.Tirthraj Pandya for the respondent no.2 - State.