IQBAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the Respondent State.

(2.) This bail application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with an FIR being C.R.No. 11202009220127 of 2022 registered with City B Division Police Station, Jamnagar for the offence under Ss. 8(C) , 20(B) and 29 of NDPS Act.

(3.) It is the submissions of learned counsel for the applicant that he is suffering confinement since 21/1/2022. Considering the role of the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.