PRATIKSHABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On the ground of illness of son of the applicant, who is allegedly involved in the FIR in connection with CR.No.III-96 of 2019 for the offences punishable under sections 8C , 20B and 29 of the Narcotic Drugs & Psychotropic Substances Act , this application for temporary bail has been moved.

(2.) It appears that husband of the present applicant is absconding and she has four children. Her child Uday, aged 15 years, has sustained injuries on his right knee joint and he is to undergo surgery at Sharma Hospital tomorrow.

(3.) This Court has heard learned advocate Mr. Thakore for the applicant and Mr. Pranav Trivedi, learned Additional Public Prosecutor for the respondent-State.