BHUPATJI BABARJI CHENJIJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule for the respondent-State.

(2.) The present application is filed under Sec. 483 of the Bharatiya Nyaya Suraksha Sanhita, 2023 (for short "BNSS") for regular bail in connection with FIR being C.R. No.11217040240175 of 2024 registered with Vagdod Police Station, Patan, for the offences punishable under Ss. 8(c), 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) Learned advocate appearing on behalf of the applicant submits that applicant is innocent and has been falsely implicated in the offence and the allegations against the present applicant is that the applicant has planted the cannabis in his Court yard / (Vada). Nothing is recovered from the conscious possession from the present applicant. It is further submitted that the co- accused from whom the contraband was recovered was already enlarged on bail by the learned Trial Court. He therefore submits that, considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.