BIPINBHAI BABUBHAI PATEL Vs. STAT OF GUJARAT

JUDGEMENT

(1.) This application under Sec. 439 of the Code of Criminal Procedure, 1973 is for grant of bail to the applicant in connection with the FIR being C.R.No. 11191011210156 of 2021 registered at DCB Police Station, Ahmedabad, for the offence punishable under Ss. 8(c), 22(c) and 29 of the Narcotic Drugs and Psychotropics Substances Act, 1985 ('NDPS' for short).

(2.) Heard learned counsel Mr. Maulik Nanavati for and on behalf of the applicant and learned APP Mr. Manan Mehta for the State.

(3.) Mr. Nanavati urged the following contentions:-