VENIKABEN ALIAS RENUKABEN 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 as C.R. No.II - 281 of 2019 with Kamrej Police Station, District Surat, for the offences punishable under Sections 8(C), 20 (C) and 29 of the'NDPS Act.

(2.) Learned advocate for the applicant submits that since last one year, the applicant is in jail and there is no past antecedents. Considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) The learned APP opposes the grant of bail looking to the nature and gravity of offence.