KHIMABHAI PUNABHAI GUJARIYA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being CR No.11203007200418 of 2020 registered with Bhesan Police Station, Jungadh for offence under Sections 8(B) 20(a) and 22(B) of the NDPS Act.

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