NAIM KHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - accused have prayed for anticipatory bail in connection with the FIR being C. R. No.11191011220011 of 2022 registered with DCB Police Station, Dist. Ahmedabad for the offences punishable under Ss. 8 (c), 21 (c) and 29 of the NDPS Act .

(2.) As per the FIR, on the basis of secret information, the police kept a watch and found the blue colour Baleno car wherein five persons were sitting and when the car was stopped and search was carried out, the commercial quantity of the contraband i.e. mephedrone weighing 192. 570 grams were found from those persons.

(3.) The present applicant was not sitting in the car. However, as per the FIR, those persons sitting in the car and named in the FIR gave the name of one Naim - present applicant as the supplier of the contraband and that is how the present applicant has preferred this application. Accordingly, the present applicant who is Naim is before this Court.