MUSTAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Darshan Varandani, learned advocate for the applicant and Mr.R. C. Kodekar, learned Additional Public Prosecutor for respondent - State through Video Conferencing.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure in connection with an FIR being C.R.No.11205043200209 registered with "B" Division Police Station, Bhuj at Kuchchh for the offences punishable under Sections 8(c) , 20(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act .

(3.) Learned counsel appearing for the applicant has submitted that considering the nature of evidence, role attributed to the applicant and punishment prescribed, this application for bail may kindly be considered.