IMTIYAZ AZIZ SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Moxa Thakkar, learned Additional Public Prosecutor, waives service of Rule on behalf of 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. II 98 of 2019 registered with Tilakvada, Narmada Police Station for the offence punishable under Sections 8(b) and 20(b) of the NDPS 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.