DHAMDARAM 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 being C.R. No.11217030230060 of 2023 registered with the Siddhpur Police Station, Patan of the offence punishable under Ss. 8(C), 22(B) and 29 of the NDPS Act.

(3.) In nutshell the allegations made in the complaint are that while the complainant along with other police staff were on patrolling duty on 19/1/2023, at around 22:30, they received a secret information from the reliable sources that one motorcycle- borne person will reach near Khadi cross-road at around 12:00 to 2:00 hours for delivering the contraband substance Mephedrone and the number of the motorcycle is GJ-21-R-5899, which information then reduced into writing and forwarded to the Superintendent of Police, Patan.