RAFIK ANWARHUSSAIN GHORI 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. 11191021220545 of 2022 registered with Gayakwad Haweli Police Station, Ahmedabad, for the offences punishable under Ss. 8(C), 21(C) of NDPS Act.

(3.) It is the submissions of learned counsel for the applicant that he is suffering confinement since 16/8/2022. Considering the role of the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.