USMANSHA GULZARSHA DIWAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri Dharmesh Devnani, learned APP waives service of notice of rule for and on behalf of the respondent - State.

(2.) Heard learned Advoate Shri Sikander Saiyed for the applicant and Shri Dharmesh Devnani, learned APP for the respondent - State.

(3.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for being released on regular bail in connection with F.I.R. registered at C.R. No.11197005201238 of 2020 with Vadodara Taluka Police Station, District:- Vadodara Rural, for the offences punishable under Sections 8(c), 17(a) and 22(a) of NDPS Act.