BIPINBHAI ANATRAI VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. AR Shah, learned advocate for the applicant and Mr. Manan Mehta, learned APP for the respondent State.

(2.) The applicant, by way of this application fled under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R. No. 11211025200089 of 2020 registered with Joravarnagar Police Station, Dist. Surendranagar, for the offences punishable under Ss. 8(C), 20(B), and 29 of NDPS Act, 1988.

(3.) Learned advocate Mr. AR Shah submitted that the co-accused having similar role have been granted bail by the Sessions Court concerned. He further submitted that the applicant herein apprehended on the basis of the statement of co-accused and therefore, considering the law laid down by Supreme Court in case of Toofansinh v. State of Tamil Nadu, (2021) 4 SCC 1, discretion may kindly be exercising, enlarging the applicant on bail.