KHUBEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the FIR being C.R. No.11210046221329 of 2022 registered with the Puna Police Station, Surat CIty of the offence punishable under Ss. 8(C ), 22(C ) and 29 of the NDPS Act.

(3.) The factual matrix in the instant case, as submitted by the prosecution, is as under: