CHINTANBHAI LAXMANBHAI CHUDASMA 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 under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R.No. 11192029240082 of 2024 registered with Koth Police Station, District Ahmedabad Rural, for the offences punishable under Ss. 8(C), 21(C), 29 of the NDPS Act.

(3.) Learned advocate for the applicant submits that considering the nature of offence and role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.