SHANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present bail application is filed by the applicants with a request to release the applicants on default bail in connection with CR No. II-470 of 2019 registered with Kadodara GIDC Police Station, District Surat for the offence punishable under Ss. 8(c) , 20(c) , 29 of the NDPS Act.

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

(3.) Heard learned advocate for the applicants and learned APP for the respondent-State.