SARFARAJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for enlarging the applicant on anticipatory bail in connection with the FIR being C. R. No. 11213010240394 of 2024 registered wit h Dhoraji Police Station, Rajkot Rural for the offences punishable under Ss. 21(c), 8(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act and 201 of the I.P.C.

(2.) Heard learned advocate Mr.Brijesh Trivedi appearing for the applicant and learned PP Mr.Hardik Dave for the Respondent - State.

(3.) Learned advocate for the applicant submitted that the FIR in the present case came to be registered on 30/7/2024. The incident alleged in the said FIR had taken place on 27/4/2024. For the very same incident, another FIR came to be lodged by the police authorities against the applicant for an offence punishable under the provisions of Prohibition Act. The Co- ordinate Bench of this court had been pleased to enlarge the present applicant on anticipatory bail in the said offence and another FIR for the very same incident came to be registered against the present applicant on 30/7/2024 for an offence punishable under the provisions of NDPS Act.