MUNAFKHAN A. USUFJAAY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Meet Thakkar waives service of notice of Rule.

(2.) Heard Learned Advocate for the petitioners. Learned Advocate for the petitioner submitted that the petitioner are practicing advocates and presented the anticipatory bail application before the learned concerned Court. Learned Court has passed the impugned order dtd. 18/11/2025, found no merits in the case and dismissed the said anticipatory bail application of the original applicant and imposed the heavy cost on the advocates without any reasons.

(3.) Heard learned Advocate for the petitioners. As submitted that the present petitioner are practicing advocates and filed Criminal Misc. Application No. 1721/2025 before the learned Special Judge (NDPS) (3rd ASJ), Jamnagar for the applicant/accused namely Rajeshbhai Shivshankar Vyas for the offences punishable under Sec. 8(C), 20(b)(2)(b) of the Narcotic Drugs and Psychotropic Substance Act.