JUMA IBRAHIM RAYMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Learned APP waives service of notice of rule on behalf of the respondent State.

(3.) By way of present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant- accused has prayed for anticipatory bail in connection with the FIR being C. R. No.I/11205031200084 of 2020 registered with Mandvi Police Station, Kachchh for the offence punishable under Sections 20(b) , 8(c) and 29 of the NDPS Act.