MANAV DEVIDAS KHATRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Devansh Kakkad for learned Advocate Mr. A.M. Saiyed on behalf of the applicant and learned Additional Public Prosecutor Mr. L.B. Dabhi for the respondent-State.

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

(3.) The present applicant who has been arraigned as an accused has preferred 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. 11199004250788 of 2025 registered with Ankleshwar City 'A' Division Police Station, District: Bharuch for the offence punishable under Ss. 8(C), 20(b)(ii)(B) of Narcotic Drugs and Psychotropic Substances Act, 1985 ( hereinafter referred to as the 'NDPS Act') before filing of the charge-sheet more particularly the application preferred by the applicant having been rejected by the learned Trial Court.