DINESHSING MANEKSING THAKOR (SOLANKI) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being I-CR No.11195019210177 of 2021 registered with Deesa Rural Police Station, Banaskantha for offence under Sections 8 (C), 20(b)(ii)(C) and 29 of the Narcotic Drugs and Psychotropic Substances Act.

(2.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned APP appearing on behalf of the respondent-State has opposed grant of regular bail and stated that considering the punishment for cultivation as prescribed under Section 20(a)(i) extents upto ten years.