JEEL DIPTESH PARATE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this Criminal Miscellaneous Application under Sec. 439 of the Code of Criminal Procedure, 1973 (for short, "the Cr.P.C ."), the applicant - original accused No.4 has approached this Court seeking , inter alia, regular bail in connection with an F.I.R. being I-C.R. No.11192011210459 of 2021 registered on 16 th November 2021 with Bopal Police Station, District : Ahmedabad Rural for the offence punishable under Ss. 8(c), 20(b), 22(c), 23(c), 24 and 29 of the Narcotics Drugs and Psychotropic Substances Act , 1985 (for short, "the N.D.P.S. Act ").

(2.) The case of the prosecution in brief can be stated as under:

(3.) Pursuant to the aforesaid, the applicant came to be arrested on 18/11/2021 from his residence. The applicant, thereafter, preferred a regular bail application before the learned Special Judge (N.D.P.S. ) and 4th Additional Sessions Judge, Ahmedabad (Rural) at Mirzapur being Criminal Miscellaneous Application No.3958 of 2021, however, the same was rejected by the learned Sessions Judge vide order dtd. 31/12/2021.