ATIK SAKIL KURESHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with F.I.R. registered at C.R. No. II - 25 of 2016 with Bhilad Police Station, District Valsad, for the offences punishable under Sections 8 (c), 21 (c), 22, 29 etc., of the NDPS Act.

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

(3.) The learned APP opposes the grant of bail looking to the nature and gravity of offences.