VISHAL KUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection NDPS File No.NCB /AZU/CR-07/2017 for offence under Sec. 8(c), 21(c), 23(c), 25 read with Sec. 29, 32B (E&F) and Sec. 60 of the NDPS Act.

(2.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions. It is submitted that the applicant is a young man aged 24 years and is in jail since 3/8/2017.

(3.) On the other hand, learned Advocate for the Department and learned APP for the respondent-State submitted have opposed grant of regular bail looking to the nature and gravity of the offence.