ASIF PARCHHAVNI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant praying for successive regular bail in connection with an offence being C.R.No.11210046201139/2020, which was registered with Puna Police Station, District-Surat City, for offences under Ss. 8(C) , 22(C) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(2.) This application is a successive regular bail application filed in terms of the liberty reserved in favour of the applicant under order dtd. 13/9/2024, when the applicant had withdrawn the application with a liberty to file a fresh after a period of one year, if the trial does not progress satisfactorily.

(3.) Learned Advocate for the applicant has submitted that the period of one year has not lapsed. However, on the basis of change in the circumstance, the present application is filed, particularly on account of grant of bail subsequently to one of the co-accused recently in January 2025.