SUJAL VIJAYBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a successive bail application preferred by the applicant, who is arraigned as accused in DRI/AZU/NDPS-1/2011 , which is presently being tried as Sessions Case No. 5 of 2012 before the City Sessions Court, Ahmedabad, for the offence punishable under Sections 22, 23, 24, 25, 27A, 28, 29, 30, 38 read with Section 8c of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'NDPS Act'), and Section 120(B) of the Indian Penal Code.

(2.) The applicant came to be arrested on 16.12.2011 and is presently in custody in Sabarmati Central Jail, Ahmedabad. The applicant was released on temporary bail on a couple of occasions and he surrendered well within time on all such occasions.

(3.) The applicant had, earlier, preferred an application being Criminal Misc. Application No. 14483 of 2012 and this Court vide its order dated 31.01.2013 rejected the same on detailed consideration on merits.