LAXMANSANG PRABHATSANG SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a successive bail application filed pursuant to the liberty granted by this Court vide order dated 15.1.2020 passed in Criminal Miscellaneous Application No.21766 of 2019, by observing that 'liberty is reserved to file fresh application after a period of six months if the trial is not commenced.'

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.II-3001 of 2019 registered with CID Crime Ahmedabad Zone Police Station for offence under Section 8(c), 20(b) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) 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.