RONAK @ BALU DIPAKRAO CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. No.11196036200526 of 2020 registered with Harni Police Station, Vadodara for the offences punishable under Sections 8(C), 20(B) and 29 of the NDPS Act.

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