MOHMMAD RIZVAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for respondent - State of Gujarat.

(2.) By way of the present application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS"), the applicant has prayed for anticipatory bail in the event of arrest in connection with the FIR being C.R. No.11210007250296 of 2025 registered with Jahangirpura Police Station, Surat for the alleged offences as mentioned in the FIR.

(3.) According to the FIR, which has been lodged by one Imtiyaz Fakrumohammed, A.S.I., Buckle No.2645, serving at S.O.G., Surat, while he was present at the S.O.G. Field Office along with the other police personnel, he received a secret information from the reliable sources that one person, namely, Sufiyan @ Sibu S/o Huasain Shaikh is indulged in the business of selling drugs in the Surat City, who is supposed to pass on the road heading towards Swastik Villa, situated opposite Jahangirpura Sarnam Residency on his Splender Bike bearing its Registration No.GJ-05-LL-5535 during the period between 1:00 p,m and 2:00 p.m., and accordingly, acting swiftly upon the said information, a raiding party was constituted. Then, after following certain requisite procedure regarding carrying out the raid, the complainant along with the other staffers left the police station. It is alleged that at around 13/30 hours, the raiding party intercepted one Splender two-wheeler bearing its registration No.GJ-05-LL-5535 driven by one person, and upon the said person being asked about his name, he identified himself as Sufiyan @ Sibu S/o Hussain Shaikh. Then, upon search being carried out of the said person, one black coloured plastic made polythene was found from the right side rear pocket of the pant of the said person, from which, two small push-lock plastic bags were found, and upon opening each bag, an off-white coloured substance was found to be there in both the bags, and therefore, the forensic officials were called for, who then conducted the scientific examination of the said contraband substance, upon which, it was revealed that the substance found in both the bags was Mephedrone, and upon the said psychotropic substance being weighed with the weighing scale, the same was found to be of 129.58 grams, valued at Rs.12,95,800.00 . With this sort of allegations, the present FIR has been registered.