DURGESHBHAI MOHANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. P.M. Lakhani, learned advocate for the applicant and Mr. Rutvij Oza, learned APP for the respondent.

(2.) The applicant had approached this Court by filing Criminal Misc. Application No.6059/16 praying for anticipatory bail under section 438 of the Code of Criminal Procedure, 1973, in relation to FIR registered as C.R. NO.II3010 of 2016, registered with Vadaj Police Station, Ahmedabad City, for the offences punishable under Sections 18(a)(i), (vi), (b), (c) of Drugs & Cosmetics Act, 1940.

(3.) While enlarging the applicant on anticipatory bail, this Court had imposed conditions wherein condition no.10(f) provides that the applicant shall not leave India without permission of the Court and, if has passport, shall surrender the same before the Trial Court within a week.