ANEESKHAN ABDULVAHID KHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Gajendra Baghel for the applicant and learned APP Ms. Asmita Patel for the respondent-State.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent-State.

(3.) The applicant has filed this application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for enlarging the applicant on Regular Bail in connection with FIR being C.R. No. 11210066240363 of 2024 registered with Pal Police Station, Surat City for the offence punishable under Ss. 20(b)(ii)(A), 22(B), 8(C) , 27 and 29 of the NDPS Act.