HUSENBHAI CHHITUBHAI KURESHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being PART-B C.R. No. 11823017200098 registered with Rajpipla Police Station, District: Narmada for the offence punishable under Sections 8(B) , 8(C) , 20(A) , 20(B) and 29 of the Narcotic Drugs and Psychotropic Substances Act .

(2.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) I have heard learned advocates appearing on behalf of the respective parties. Learned advocates appearing on behalf of the respective parties do not invite reasoned order.