RAGHURAJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for and on behalf of respondent ' State.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regularbailinconnectionwith C.R.No.11210015200082 of 2020 registered with D.C.B. Police Station, Surat City for the offence punishable under Ss. 8(c), 22(c) and 29 of the NDPS Act.

(3.) Learned advocate Mr. Kishan Daiya appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions. It is submitted that applicant has been arrested on 2/8/2021 and since then he is in judicial custody. It is further submitted that investigation is already concluded and present application is filed after submission of charge-sheet. It is submitted that members of the raiding party have received secret information and on the strength of the said information, they intercepted the accused persons and from the physical custody of the present applicant accused 100 gram mephedrone drug was found out. During the course of interrogation, name of the applicant accused has come on surface as proposed purchaser of the said drug. It is further submitted that identically situated persons have already been enlarged on bail. Thus, considering the aforesaid factual aspects, applicant may be enlarged on bail by imposing suitable terms and conditions.