PARVATBHAI RAMSINGBHAI VANJHARA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) 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 CR.No.11187007200044 with Santrampur Police Station, District Mahisagar for the offences punishable under Sections 8(C) and 20(b) of the Narcotics Drugs and Psychotropic Substances Act , 1985.

(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. He has submitted that the two co-accused have been enlarged on regular bail by the orders dated 14.05.2020 and 22.05.2020 passed in Criminal Misc. Application Nos.6642 of 2020 and 6926 of 2020 respectively by this Court and hence, on the ground of parity, the applicant may be enlarged on bail.