SUSHANT LAMAN BISWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered as C.R. No. Prohibition 5064 of 2019 with DCB Police Station, District Ahmedabad, for the offences punishable under Ss. 8(C) , 20(B) and 29 of the NDPS Act.

(3.) Heard learned APP Mr. H. K. Patel for the Respondent-State.