SARJERAO KESHAVRAO GARAD Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present application, which is a successive bail application preferred by the applicant after the rejection of earlier bail application, is filed under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, for regular bail in connection with the FIR being C.R. No.III-05/2021 registered with the ATS Police Station, Ahmedabad Unit for the offence punishable under Ss. 8C , 22(c) , 23(c) , 25 , 27A , 28 and 29 of the NDPS Act.

(3.) Heard learned Senior Counsel, Mr. I.H. Syed assisted by learned advocate, Mr. Aniq Kadri for the applicant, learned APP Ms. Megha Chitalia for the respondent no.1 and learned advocate, Mr. Shushil Shukla for the respondent no.2.