GEET Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this successive bail application, the applicant accused No.5, is seeking regular bail in connection with First Information Report registered with Bopal city police station, Ahmedabad (Rural) being CR.No.11192011210459 of 2021 for the offences punishable under Sec. 8C , 20B , 22(B) , 23C , 24 and 29 of the Narcotic Drugs and Psychotropic Substances Act , 1985 ("the NDPS Act ").

(2.) Facts and circumstances giving rise to the filing of the present application are that the applicant accused No.5 Geet Mahesh Motilal Mehta has been apprehended in the alleged offence, as he was party to a criminal conspiracy to commit an offence punishable under the NDPS Act and pursuance of such criminal conspiracy, imported the contraband substance in India.

(3.) Present successive bail application is filed after filing the chargesheet. The bail application preferred before the Sessions Court concerned came to be rejected mainly on the ground that there is a reasonable ground to believe that the applicant is actively involved in managing the network of drugs as out of 186 drug parcels, 29 parcels were booked by the applicant herein.