AHAMEFULA JOSEPH EKELEME Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Sanjay Prajapati on behalf of the applicant, learned Additional Public Prosecutor Ms. Asmita Patel on behalf of respondent- State and learned Advocate Ms. Prutha Bhavsar for learned Advocate Mr. Ankit Shah on behalf of respondent no.2.

(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 the FIR being F.No. NCB/AZU/CR-33/2024 registered with Narcotics Control Bureau, Ahmedabad Zonal Unit for the offence punishable under Ss. 8(C), 22 (C), 23(C) 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 applicant having been rejected by the learned Trial Court.