NAVIN JAIPALSINH DHANKHAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice of Rule for and on behalf of the respondent-State.

(2.) Heard learned advocates for the respective parties through 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 CR.No.11209041200118 of 2020 with City Prantij Police Station, District Sabarkantha for the offences punishable under Sections 8(c), 21(c), 22(c) and 29 of the Narcotics Drugs and Psychotropic Substances Act , 1985.