TUNNA KABIRAJ SWAI 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.11214021210985 of 2021 registered with the Kosamba Police Station, Surat Rural of the offence punishable under Ss. 8(c), 20(B), ii (C ) and 29 of the NDPS Act.

(3.) The case of the prosecution, in brief, may be summarized as under;