KAMUBEN KESHUBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP waives service of Rule on behalf of RespondentState.

(2.) THIS application is filed under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with first information report registered as C.R. No.II149/2012 with Thorala Police Station, DistRajkot for the offences punishable under Sections 20(C) of the Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985. The applicant has been arrested since 2.12.2012.

(3.) HEARD learned APP for the respondentState, who opposed to grant bail looking to the nature and gravity of offence.