BIPINBHAI JALAMSINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant-accused under Sec. 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with C. R. No. 11207055210292 of 2021 registered with Rajgadh Police Station, District: Panchmahals for the offences punishable under Ss. 20(a) and 29 of the Narcotics Control and Psychotropic Substances Act, 1985 (NDPS Act).

(2.) Heard learned advocate Mr. Vishal B. Mehta for the applicant and learned APP Ms. C. M. Shah for the respondent-State. Submissions of the Parties:

(3.) The learned advocate for the applicant-accused has submitted that the applicant-accused is an innocent person and falsely implicated in the offence in question. It is submitted that in the present case, the applicant is charged with the aforesaid offences, however, the ingredients of the said offence are not satisfied. It is submitted that even otherwise, the quantity of the contraband article which was seized was intermediate quantity that is to say, less than the commercial quantity. Further, the investigation is over and charge sheet in the case is already filed and hence, there is no question of tampering and hampering with the evidence. Moreover, the applicant has no antecedents.