THAKKAR HARSHDKUMAR MAILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under section 438 of the Code of Criminal Procedure, 1973, the applicant accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered at CR No. II289 of 2014 before Mehsana "B" Division Police Station, for the offences punishable under Sections 18(a)(vi) and 18(c) of the Drugs and Cosmetics Act, 1940.

(2.) Heard the learned counsel for the parties and perusing the record of the case, additional affidavit in support of the application filed by the applicant and taking into consideration the facts of the case, nature of allegations, role attributed to the accused, without discussing the evidence in detail, at this stage, I am inclined to grant anticipatory bail to the applicant. This Court has also taken into consideration the law laid down by the Hon'ble Apex Court in the case of Siddharam Satlingappa Mhetre v. State of Maharashtra and Ors. as reported at [2011] 1 SCC 6941, wherein the Hon'ble Apex Court reiterated the law laid down by the Constitutional Bench in the case of case of e case of case of Shri Gurubaksh Singh Sibbia and Ors., as reported at (1980) 2 SCC 665.

(3.) In the result, the present application is allowed by directing that in the event of arrest of the applicant herein in connection with the FIR registered at CR No. II289 of 2014 before Mehsana "B" Division Police Station, the applicant shall be released on bail on furnishing a personal bond of Rs. 25,000/( Rupees twenty five thousand only) with one local surety of like amount on the following conditions that he shall: