VASIMRAJA MAHAMMAD HANIF SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Devansh Kakkad for learned Advocate Mr. A.M. Saiyed on behalf of the applicants and learned Additional Public Prosecutor Mr. Niraj Sharma for the respondent-State.

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

(3.) The present applicants who have been arraigned as accused have preferred these applications under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for enlarging the applicants on Regular Bail in connection with FIR being C.R. No. 11199061250714 of 2025 registered with Ankleshwar City 'B' Division Police Station, District: Bharuch for the offences punishable under Ss. 8(C), 22(B), 25 and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 ( hereinafter referred to as the 'NDPS Act') after filing of the charge-sheet more particularly the application preferred by the applicantS having been rejected by the learned Trial Court.