PRAGNESH PRAVINBHAI THUMMAR 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 successive application is filed under Sec. 483 of the Bhartiya Nagrik Suraksha Sanhita, 2023, for regular bail in connection with the FIR being C.R. No.11210015200082 of 2020 registered with the D.C.B. Police Station, Surat of the offence punishable under Ss. 8(C), 22(C ) and 29 of the NDPS Act.

(3.) The brief facts leading to the filing of the present application are that police official of the D.C.B. Police Station received a tip-off that the accused, namely, Salman @ Aman Mohammed Hanif Zaveri, a resident of Surat is transporting the Narcotic Substance in his car and would be passing from Kuvada Tea point to Surat City for selling the said Narcotic substance and upon that information, the necessary procedure had been carried out, and raid was conducted and one accused, namely, Salman was caught by the police along with the contraband substance Mephedrone worth 1011.82 grams, and after following due procedure in accordance with law, the FIR came to be filed.