MUKESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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.II-3012 of 2017 with Surat Railway Police Station for the offences punishable under Sections 8(C), 20(C) and 29 of the NDPS Act.

(2.) Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C. and examined the papers placed for consideration in support of the submission made at bar.

(3.) Upon hearing submission, following picture emerges on record :-