TOFAN VIJAY RAUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Dave, learned advocate for the applicant and Ms.Thakker, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) RULE. Ms.Thakker, learned Additional Public Prosecutor waives service of notice of rule for respondent - State. With the consent of both the parties, rule is fixed forthwith.

(3.) The present successive application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an FIR being C.R.No.A - 11210045202019/2020 registered with Pandesara Police Station, District: Surat City for the offences punishable under Sections 8(C), 20(B) II (B), 29 etc. of the Narcotics Drugs and Psychotropic Substances Act, 1985.