KABINDRA RUSHINATH MAHAPATRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent-State.

(2.) 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. I - 3123 of 2019 with Shapar Veraval Police Station, Rajkot, for the offences punishable under Sections 8(C), 20(B), etc. of the NDPS Act.

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