JASHODABEN KANUBHAI YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive bail application is filed pursuant to the liberty granted by this court vide order dated 15.01.2020, whereby liberty is reserved to the applicant to file fresh application after a period of six months if the trial does not commence.

(2.) 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.II-3001 of 2019 registered with CID Crime Ahmedabad Zone Police Station for offence under Sections 8(c), 20(b) and 29 of the NDPS Act.

(3.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.