HITESHBHAI PITAMBARBHAI MALHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarge on Regular Bail in connection with II-C.R. No. 3552 of 2018 registered with Ä"Division Morbi City Police Station, District: Morbi for the offences punishable under Sections 20(b) , 29 of Narcotic Drugs and Psychotropic Substances Act , 1985. Submissions of the parties:

(2.) Heard learned Advocate for the Applicant and learned APP for the Respondent State through Video Conference.

(3.) Per contra, learned APP has vehemently opposed to grant regular bail to the applicant. Merits of the Case: