MOHMADBHAI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. III-217 of 2019 registered with Junagadh Taluka Police Station, Junagadh for the offence punishable under Sections 8(C) , 20(B) and 29 of the NDPS Act.

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