IMRANBHAI @ BHAYLU ABDULBHAI VOHRA 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.NO.I/11215021210204/2021 registered with Petlad Police Station, Anand for offence under Sections 8(C) , 20(b)(ii)B and 29 of the NDPS Act.

(2.) Learned Advocate appearing on behalf of the applicants submits that considering the nature of the offence, the applicants 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.