FATEMA MOIZ SAYARAWALA 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 application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the FIR registered at D.R.I. Gandhidham File No.DRI/AZU/GRU/NDPS-3/2022 of the offence punishable under Ss. 21(c), 23(c), 25, 27, 27A, 27B, 28, 29,30, 31, 31A , 32, 32B(c), 32B(e) read with Sec. 8(c), 8A of the Narcotic Drugs and Psychotropic Substances Act, 1985 and Rule 53, 54 and 55 of the Narcotic Drugs and Psychotropic Substances Rules, 1985 and Sec. 120B of the Indian Penal Code.

(3.) The complaint was filed by the Senior Intelligence Officer of the Directorate of Revenue Intelligence (henceforth "DRI"), Gandhidham Regional Unit, Plot No.193, Sector-4, Gandhidham stating that following the inputs received by the DRI regarding one import consignment under IGM No.2311391 dtd. 12/5/2021, suspected to have some restricted or prohibited goods, the container was put on hold by the DRI at Mundra port vide communication dtd. 21/5/2022.