YASIN BABUL MULLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule for the respondent-State.

(2.) The present application is filed under Sec. 483 of the Bharatiya Nyaya Suraksha Sanhita, 2023 (for short "BNSS") for regular bail in connection with FIR being C.R. No.11210050240845 of 2024 registered with Rander Police Station, Surat for the offences punishable under Ss. 8(C) 22(B), and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) Learned advocate appearing on behalf of the applicant submits that applicant is innocent and has been falsely implicated in the offence. The allegations against the present applicant is that when Police Personal while on watch, two individuals were spotted by the police, and upon seeing the officers, they became afraid and ran away from the scene of the offence. The police personnel pursued and apprehended them. Upon questioning why they ran away, they admitted to possessing M.D. (Mephedrone) drugs, which caused their fear and attempt to flee. Consequently, the police arrested the two individuals along with the present applicant and seized 31.550 grams of M.D. (Mephedrone) drugs. He therefore submits that, considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.