CHHAGANBHAI NARASINHBHAI CHAUDHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of the respondent - State.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C. R. No.11216001200057 of 2020 with Adalaj Police Station, District Gandhinagar, for the offences punishable under Sections 8(C) , 20 (B), 29, etc. of the NDPS Act .

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