IMTIYAZ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present successive application is filed under Sec. 483 of the Bhartiya Nagrik Suraksha Sanhita, 2023, for regular bail in connection with the FIR being C.R. No.I-11210046201139 of 2020 registered with the Puna Surat Police Station, Surat City of the offence punishable under Ss. 8(C), 22(c) and 29 of the Narcotics Drugs and Psychotropic Substances Rules, 1985 (for short 'NDPS Act')

(3.) The facts in brief leading to the filing of the present application are that the police received a secret information from its personal informer that one Imtiyaz @ Lala Firoz Malek and his friend Mustafa Johar Wana are involved in the trafficking of drugs and they are supposed to transport the consignment of Mephedrone drugs on an Activa bearing No.GJ-05-SQ-4628 coming from Kadodara and going towards Sardar Market and then towards Mahidharpura. On the basis of such secret information, a trap was arranged and the accused persons as shown in the FIR came to be arrested with the contraband article Mephedrone having quantity of 100 gram worth Rs.5,00,000.00. Hence, the impugned FIR.