HANEEF DAUD JANGIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with the offence registered as F. No.NCB/AZU/CR-01 of 2020 with Narcotics Control Bureau, Ahmedabad for the offences punishable under Sections 8(c), 20(b)(ii)(B) and 29 of the Narcotics Drugs and Psychotropic Substances Act , 1985. ("N.D.P.S.Act")

(3.) Learned advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions. He has submitted that the investigation is over and the charge-sheet has already been filed in the present case as N.D.P.S. Case No.2 of 2020. He has also submitted that looking to the charge-sheet papers, all sections alleged to have been involved are triable by the Sessions Court and maximum punishment is upto ten years as the contraband article "charas" is less than commercial quantity. He has further submitted that there is no antecedent against the present applicant. He has further submitted that the applicant had also complained about the fact that he had not made a statement as recorded by the Investigating Officer and has also submitted that the present applicant is not having any knowledge about Hindi language and his mother- tongue is Gujarati and hence, the applicant may be enlarged on bail.