DAHYABHAI GOKALBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. S. R. Divetia, Addl. Public Prosecutor waives service of Rule for the State.

(2.) The petitioner-original accused has approached this Court for releasing him on bail.

(3.) The present petitioner was arrested for the offence punishable under Sec. 8 and Sec. 20(a)(b)(i) of the Narcotic Drugs and Psychotropic Substances Act, 1985 in pursuance of the C. R. No. 43 of 1990 of Savarkundla Town Police Station.