NIRUBHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for and on behalf of Respondent No.1-State.

(2.) The present bail application is filed by the applicant with a prayer to release the applicant on bail in connection with FIR being No.11205032220438 of 202 registered with Mundra Police Station, District Kutch under the provisions of Sec. 8(c) and 20(b) of the Narcotic Drugs and Psychotropic Substances Act .

(3.) Brief facts of the present case are as follows: