JANMOHMMAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, for the applicants and learned APP, for the respondent-State through V.C.

(2.) The applications are filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No.11197014202815 of 2020 with Dabhoi Police Station, Vadodara Rural for the offences punishable under Sections 8(c), 20(b)(2)(c), 25 and 29 of NDPS Act.

(3.) Heard and examined the papers placed for consideration in support of the submission made at bar.