YUSUFBHAI ISHMAILBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Manan Mehta, 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 being C.R.No.11192003200503/2020 registered with Sanand GIDC Police Station, District Ahmedabad Rural for offence under Sections 8 (C), 21(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) Heard Mr. V.O.Joshi, learned counsel for the applicant and the learned APP through Video Conferencing.