BADAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Kisan Daiya appearing on behalf of the applicant and learned Additional Public Prosecutor Ms. Divyangna Jhala appearing on behalf of 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. 11210070240780 of 2024 registered with Bhestan Police Station, Surat City, for the offence punishable under Ss. 8(C), 20(B) (ii) (C) and 29 of NDPS Act.