NIYAMATKHAN MANNAN AHMADZAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No. III-1 of 2019 with ATS POLICE STATION, AHMEDABAD CITY, for the offence punishable under Sections 8(C), 21(C), 23(C), 25, 29, 32B(E)(F) of the NDPS Act.

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

(3.) Learned Advocate for the applicant submitted that the applicant is in custody since 13-04-2019, though the applicant is not named in the FIR.