SAIYAD TAUSIF AHMED MUSTUFA 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 under the title as successive application filed under Sec. 439 of the Code of Criminal Procedure, 1973, is a second attempt on the part of the applicant, seeking regular bail in connection with the FIR being C.R. No.I-11210050231267 of 2023 registered at Rander Police Station, Surat of the offence punishable under Ss. 8(c), 22(c) and 29 of the NDPS Act.

(3.) Here, in the present proceedings, I would not take much stress to narrate the entire facts again as the same has already been taken in the previous proceedings being Criminal Misc. Application No.4232 of 2024, which is reproduced herein below;