POPATJI MOGHAJI THAKORE Vs. THE STATE OF GUJARAT

JUDGEMENT

(1.) Shri Mitesh Amin, learned Public Prosecutor, waives service of notice of rule on behalf of the respondent - State.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.II 113 of 2019 with Shihori Police Station, District Banaskantha for the offences punishable under Sections 8(b) , 20(a) and 20(C) of the Narcotic Drugs and Psychotropic Substances Act , 1985 (hereinafter referred to as 'the Act').

(3.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.