KALURAM SHIVLAL GUJJAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive bail application is filed under Sec. 439 of Cr.P.C., 1973 in connection with the FIR being C.R. No.11994001220187 of 2022 registered with Ahmedabad Railway Police Station, Dist: Ahmedabad City for the offences punishable under Ss. 8(C), 20(b)(ii)(c) and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) Facts and circumstances giving rise to filing of present application are that, on 28/7/2022, the applicant Kaluram Shivlal Gujjar and co-accused Hetram Jagdishbhai Shahu, caught red handed by the police official of S.O.G., Ahmedabad with commercial quantity of contraband ganja weighing 38.396 kilograms. As per the prosecution case, the accused along with absconding accused Narendra Jadusinh Gurjar, came at Ahmedabad Railway Station, along with trolley bags filled with contraband ganja as it had to be handover to the concerned person so it could reach at Rajasthan. However, before it could be handed over, the police official of S.O.G., Ahmedabad, who were on watch, caught red handed the applicant and accordingly, after following the procedure, the contraband ganja seized and recovered from the conscious possession of the applicant.

(3.) In the aforesaid facts, FIR came to be registered for the offences as referred above and after completion of investigation, the chargesheet came to be filed against the accused. Bail application after filing of chargesheet has been rejected by the Sessions Court concerned. Dissatisfied with the order, the instant application is preferred by the applicant herein.