SAMECHA (DEVIPUJAK) VINODBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

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

(3.) 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.11217027200827 of 2020 with Radhanpur Police Station for the offences punishable under Sections 8(C), 20(b), 22(b) and 29 of the NDPS Act and under Sections 177, 192 and 196 of M.V. Act.