PARTH GANESHBHAI MANDALIYA 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.III-270 of 2019 with Talala Police Station, Gir Somnath for the offences punishable under Sections 8(c), 20(b), 22 and 29 of NDPS Act.