FARHAN SHADAB AHMED SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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. 11824001201302 of 2020 with Vyara Police Station for the offences punishable under Sections 8(C), 20(B) of the NDPS Act.

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