RAKESHKUMAR 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.NCB/AZU/C.R. No.03 of 2019 registered with the NCB Police Station, Ahmedabad of the offence punishable under Ss. 8(C), 20(b)(ii)(c) and 29 of the NDPS Act.

(3.) A quick glance at the FIR reveals the following;