GAGAN GANESH NAHAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent -State.

(2.) This is a successive application, which has been filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with the First Information Report being II-C.R. No.11214068200060 of 2020 registered with Kim Police Station, Surat Rural for the offences punishable under Ss. 8(C), 20(B) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to in short as 'the NDPS Act').

(3.) Learned Advocate for the applicant Ms. Zainab I. Bharmal submitted that aggrieved by the order of this Court dtd. 17/1/2022 passed in Criminal Miscellaneous Application No.20876 of 2021, the applicant had filed a Special Leave to Appeal (Criminal) No.10082 of 2022 (Gagan Ganesh alias Ganapati Nahak v. The State of Gujarat) before the Hon'ble Apex Court. The application came to be disposed of by an order dtd. 12/4/2023, reserving a right in favour of the applicant to move the learned Trial Court, if the trial does not conclude within a period of six months from the date of the order of the Hon'ble Apex Court.