SHAHBAZHUSAIN DILUBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend is granted. The present application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.I- 11208051215093 of 2021 registered with Rajkot B- Division Police Station, District: Rajkot for the offences under Ss. 8(C) and 20(b)(ii) of the NDPS Act, 1985.

(2.) Mr. Mulani, learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Mr. Kodekar, learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.