MUKHTARHUSSAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present successive application is filed under Sec. 483 of the Bhartiya Nagrik Suraksha Sanhita, 2023, for regular bail in connection with the FIR being C.R. No.III-05 of 2021 registered with the ATS Station, Ahmedabad of the offence punishable under Ss. 8(C), 22 (C), 23 (C), 25 and 29 of the NDPS Act.

(3.) The case of the prosecution, in brief, is that on the basis of the secret information, the police authority raided the house of the accused No.1 at Morbi, where the accused Nos.1 and 2 were present in the house and accordingly search was conducted of the said house, upon which, Heroin drug of 118.650 kilogram in 15 different packets were found and seized by the police, pursuant to which, the applicant-accused, along with the other co-accused, came to be arrested. Hence, the impugned FIR.