MAULIKKUMAR KANUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive application is filed on the ground of change of circumstance as the trial is not concluded, under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.II-91 of 2018 registered with Kalol Police Station, District Panchmahal, for offence under Sections 8(C) , 20(b) and 29 of the Narcotic Drugs and Psychotropic Substances 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 respondent- State has opposed grant of regular bail looking to the nature and gravity of the offence.