SARJERAO KESHAVRAO GARAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent No.1 and learned advocate Mr. Kartik Pandya waives service of notice of rule for and on behalf of the respondent No.2.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the FIR being C.R. No.05 of 2021 (CR No.NCB/AZU/CR NO.-06 of 2022) registered with the ATS Police Station, Ahmedabad of the offence punishable under Ss. 8 (C ), 21(c ), 23 (c), 25, 27 (a), 28, 29, 35 and 54(a) of the NDPS Act.

(3.) The factual matrix in the instant case, as submitted by the prosecution, is as under: