PRAMODKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This bail application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F. No. NCB/AZU/CR-16/2021 registered by Intelligence Officer Narcotics Control Bureau Ahmedabad for the offence punishable under Ss. 8(c)/18(b), 23(c), 27(A), 29 and 35 of the Narcotics Drugs Psychotropic Substances Act 1985.

(2.) The brief facts of the case are as under:

(3.) Heard learned advocate for the applicant as well as learned APP for the respondent no.1 State and learned Standing Counsel for the respondent No.2-NCB.