MIHIR SURESHCHANDRA PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. K.R.Chaudhari, learned advocate for the applicant and Ms. Moxa Thakkar, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for respondent - State.

(3.) The present application is filed under Section 439 of the Code of Criminal Procedure in connection with an FIR being C.R.No.11192008200790 of 2020 registered with Bavla Police Station, District: Ahmedabad (Rural) for the offences punishable under Sections 8(c), 21(c) and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 .