JYOTIKABEN PARAGBHAI UPADHYAY 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. 11191020220334 of 2022 registered with Vastrapur Police Station, Dist. Ahmedabad for the offence punishable under Ss. 8(c), 21(c) and 29 of the NDPS Act.

(3.) It is the submission of learned counsel for the applicant that she is suffering confinement since 26/5/2022. Hence, further detention of the applicant is unwarranted.