CHETAN S PATEL Vs. ARVIND SHIVLAL SONI

JUDGEMENT

(1.) Rule. Mr. S. R. Divetia, waives the service of notice of Rule on behalf of State of Gujarat. Hearing forthwith.

(2.) In this application for cancellation of bail granted by Special Court, at Ahmedabad, it is highlighted how lightly, liaberally and carelessly bail is granted in a strong, sound and serious cases against an accused involved in Drug Trafficking and Narcotic-Web having extent beyond the national frontiers (Mandrex Tablets in this case).

(3.) The petitioner is the original complainant who had filed a Criminal Complaint No. 162 of 1994 in the City Sessions Court, at Ahmedabad, on 23rd May 1994 against seven persons, in all, on the allegations that the accused persons have committed serious offences punishable under Secs. 22, 23, 24 and 29 of the Narcotic Durgs and Psychotropic Substances Act, 1985 ("N.D.P.S. Act" for short) and also under Secs. 120A and 120B of the Indian Penal Code ("I.P.C." for short), has challenged the impugned order of grant of bail passed by the learned Additional City Sessions (Court No. 12) at Ahmedabad, on 16-1-1995, in Criminal Misc. Application No. 810 of 1994.