PRAKASH KRUSHNA BAVLEKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEAVE to join Directorate of Revenue Intelligence, through Deputy Director, Ahmedabad Zonal Unit, Rupen Bungalow, Near Jain Merchant Society, Behind Badshah Dairy, Panch Tirth Cross Road, Paldi, Ahmedabad 380 007, as party respondent No.2.

(2.) RULE. Ms.Chetna Shah, learned Additional Public Prosecutor waives the service of notice of rule on behalf of the respondent No.1 State and Mr.Hriday Buch, learned advocate waives the service of notice of rule on behalf of the respondent No.2.

(3.) AT the outset, it is required to be noted that as such the petitioner herein � original appellant � accused No.6 has been convicted by the learned trial court for the offences under section 8(C) of the NDPS Act read with sections 22, 23, 28, 29 and 120(B) of Indian Penal Code and is sentenced to undergo R.I. for 10 years for the offences under sections 22 and 23 of the NDPS Act with fine of Rs.1 Lac.