VIREN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Additional Public Prosecution waives service of notice of Rule on behalf of the respondent-State.

(2.) Heard the learned advocates for the respective parties by video conferencing.

(3.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R.No.II-153 of 2019 with Sama Police Station, Vadodara City for the offences punishable under Sections 8(c) , 21 , 22 and 29 of the Narcotic Drugs and Psychotropic Substances Act , 1985 (NDPS Act ).