DEVRAJBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.N.D.Nanavaty, learned Senior Advocate with Mr.Vicky Mehta, learned advocate for the applicant and Mr Soham Joshi, learned Additional Public Prosecutor for the respondent - State.

(2.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with the FIR registered at I-C.R.No.11189008220254 of 2022 with Vankaner Taluka Police Station for the offence punishable under Ss. 8 [C], 15[C], 29 of Narcotic Drugs and Psychotropic Substances Act , 1985 (for short, 'the Act').

(3.) In the FIR it is stated that on 12/3/2022, the raiding party upon secrete information raided the residential premises of one Pravin Najabhai Bhalia and recovered 222.810 kgs. of poppy straw. At that time when the raid was carried out the present applicant was also present in the premise, and therefore, the present applicant was also arrested.