ZAKIRBHAI KALUBHAI NAYAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned APP for the respondent - State.

(2.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R.No. 11192020220281 of 2022 registered with Dholka Police Station, Ahmedabad Rural for the offence punishable under Ss. 8(c), 21(c) & 29 of the NDPS Act.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 17/6/2022. Hence, further detention of the applicant is unwarranted.