TAIYEB ABUBHAI SODHA WAGHER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No. II - 195 of 2015 with Jamnagar City 'B' Division Police Station for the offences punishable under Sections 22 and 20(B) of the Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985.

(2.) Learned advocate for the applicant submits that investigation is over and the quantity allegedly recovered from the applicant was approximately of 11 kg of Ganja, which is less than the commercial quantity as 20 kgs. Learned advocate for the applicant also relied upon the orders passed either by this Court or either by the Coordinate Bench of this Court wherein similar type of case of the accused, who involved in such offences, have been considered. Besides, the applicant has no criminal antecedent and considering the above, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) The learned APP opposes the grant of bail looking to the nature and gravity of offences.