S.H.VORA,J. - (1.)Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.
(2.)Heard learned advocate, for the applicant and learned APP, for the respondent-State through V.C.
(3.)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. 11211045210147 of 2021 with Sayla Police Station for the offences punishable under Sections 8(b), 8(c), 20(a) and 20(b) of the NDPS Act.