JAKAB Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 ? 119 of 2019 registered with Padhar Police Station, Kutchh, for the offence under Sections 8 (C), 20(b) and 29 of th Narcotic Drugs and Psychotropic Substances Act (further referred to as " NDPS Act ").

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

(3.) Learned APP appearing on behalf of the respondent ?State has opposed grant of regular bail looking to the nature and gravity of the offence.