MOHMAD HAMJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. K.T. Beladiya appearing on behalf of the applicant and learned Additional Public Prosecutor Mr. Manan Maheta appearing on behalf of the respondent-State.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent-State.

(3.) The applicant has filed this application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for enlarging the applicant on Regular Bail in connection with FIR being C.R. No. 11210063250205 of 2025 registered with Singanpore-Dabholi Police Station, District Surat for the offence punishable under Ss. 8(C), 22(C) and 29 of the NDPS Act .