ATULBHAI SURESHBHAI PATIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as CR No.II-11210004211758 of 2021 with Amroli Police Station, District-Surat for the offence punishable under Ss. 8(C) , 20(B)(II)(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act , 1985.

(2.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned Advocate for the applicant has submitted that the case of the applicant deserves consideration on the ground of parity. It is submitted that the co-accused, who are having almost identical role, have been enlarged on regular bail.