PARESHBHAI DALSUKHBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Vide the order dated 03-11-2020, both the applications are ordered to be tagged. Hence, both the applications are taken up for joint hearing and disposal.

(2.) These applications are filed by the applicants under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.II-281 of 2019 with KAMREJ POLICE STATION, DISTRICT- SURAT, for the offence punishable under Sections-8(c), 20(c) and 29 of the Narcotic Drugs and Psychotropic Substance Act.

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