SAMIR 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 CR-I/11196026200172 /2020 registered with Raopura Police Station, Vadodara for offence under Sections 8(C), 20(b) and 29 of the NDPS Act and Sections 42, 43, 45(12) of the Prosioners 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 looking to the nature and gravity of the offence. He also point out that the petitioner was undertrial for the offence under Section 302 of the Indian Penal Code and while returning from the Court after attending the trial, the applicant along with co-accused were found in possession of this substance.