SALIM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) This application has been filed under Sec. 439 of the Code of Criminal Procedure for successive regular bail in connection with the F.I.R.No.11191011220145 of 2022 registered with DCB Police Station, District Ahmedabad for the offences punishable under Ss. 8(C) , 21(C) and 29 of the NDPS Act.

(3.) Learned advocate for the applicant submitted that investigation is over and charge-sheet is also filed. He submitted that the applicant has been falsely implicated in the offence alleged and he has not committed any offence as alleged. It was, therefore, prayed that the present application may be allowed and the applicant herein may be released on regular bail.