VISHAL BHUPATBHAI KATESHIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Pratik Jasani, learned advocate for the applicant, places on record the certified copy of the affidavit filed by the Investigating Officer opposing the bail application filed in the Sessions Court.

(2.) Rule. Learned Public Prosecutor Mr. Mitesh Amin, waives service of Rule on behalf of the respondent State.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.11213068200041 of 2020 registered with Vichhiya Police Station, Dist: ? Rajkot, for the offence under Sections 8(C) and 20(b) of the N.D.P.S. Act.