CHIRAG NATWARBHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Dharmesh Devnani, learned APP waives service of Rule for the respondent State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR No.11216001200057 of 2020 registered with Adalaj Police Station for the offence punishable under Sections 8(c), 20(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act.

(3.) Heard Mr. Tushar Chaudhary, learned counsel for the applicant and Mr. Dharmesh Devnani, learned APP for the State.