ASHWINKUMAR SUBHASHBHAI BARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being I-C.R.No.11196030210985 of 2021 registered with Sayajiganj Police Station, District: Vadodara for the offences under Ss. 8(C) , 20(b) and 29 of the Narcotic Drugs and Psychotropic Substances (NDPS) Act , 1985.

(3.) Learned advocate for the applicant submits that the quantity allegedly recovered from the applicant is approximately of 3 Kg. and 161 grams of Ganja, which is less than the commercial quantity as 20 Kgs. Besides, the applicant has no criminal antecedents and considering the above, the applicant may be enlarged on regular bail by imposing suitable conditions.