A.Y.Kogje,J. - (1.)The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with I-CR No.11195034200763 of 2020 registered with Palanpur (East) Police Station, Banaskantha for the offence under Sections 8(C) and 22(B) of the NDPS Act.
(2.)Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.
(3.)Learned APP appearing on behalf of the respondentState has opposed grant of regular bail looking to the nature and gravity of the offence.