KULDIP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of 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 offence being CR NO. 11210060212278 of 2021 registered with Varachha Police Station District Surat for the offence punishable under Ss. 8(c) , 20(B) iiC, 29 of the NDPS Act .

(3.) Brief facts of the present case are as under: