RAHUL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of respondent State. Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.

(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.11191011210026 of 2021 with DCB Police Station, Ahmedabad for the offences punishable under Sections 8(C), 20(b), 29 of NDPS Act.

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