RAMNIVAS HETRAM BISNOI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates appearing for the respective parties through Video Conferencing.

(2.) This is an application filed by the petitioner / applicant under section 439 of the Code of Criminal Procedure seeking regular bail.

(3.) The applicant is arrested in connection with FIR bearing I-CR-No.11211025200089 of 2020 registered with Joravarnagar Police Station for the offences punishable under sections 8(c), 20(b), 9 and 29 of the NDPS Act, 1985.