MOHANBHAI 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.11203012220454 of 2022 registered with Chorwad Police Station, District Junagadh for the offences punishable under Ss. 8(C) , 20(b)(ii)(C) and 29 of the Narcotic Drugs and Psychotropic Substances Act , 1985 (for short "the NDPS Act ").

(3.) Learned advocate for the applicant submitted that investigation is over and charge-sheet is also filed. The applicant has been falsely implicated in the offence alleged in the FIR on the basis of doubt. Co-accused is also released by this Court. It was, therefore, prayed that the present application may be allowed and the applicant herein may be released on regular bail.