DURGESHBHAI MOHANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the cause title by deleting "and Others" from the name of the applicant no.1.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants - original accused have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR being C.R.No.II­3010 of 2016 registered with Vadaj Police Station, District Ahmedabad for the offences punishable under Sections 18(a)(i), (vi), (b), (c) of Drugs & Cosmetics Act, 1940.

(3.) Heard learned advocates appearing for the parties.