BATUKSINH PRABHATSINH CHUDASAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. II - 3223 of 2016 with Sola High Court Police Station, District Ahmedabad, for the offences punishable under Sections 8 (C), 20 (B) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(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.