JOSHI RAVIKUMAR BABULAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicants and learned APP, for the respondent-State through V.C.

(2.) This applications are filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. 11206002210077 of 2021 with Visnagar Taluka Police Station for the offences punishable under Sections 8(C), 22(B) and 29 of the NDPS Act.

(3.) Heard and examined the papers placed for consideration in support of the submission made at bar.