LAWS(GJH)-2020-6-177

ANIRUDH BANSHIDHAR NARAN MANJI Vs. STATE OF GUJARAT

Decided On June 19, 2020
Anirudh Banshidhar Naran Manji Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned advocates for the respective parties by video conferencing.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as CR.No.11199001200014 with City C-Division Police Station, District Bharuch for the offences punishable under Sections 8A(C) and 20(b) of the Narcotics Drugs and Psychotropic Substances Act , 1985.

(3.) 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. He has submitted that the investigation is over and charge-sheet has already been filed in the present. He has also submitted that looking to the FIR as well as the charge-sheet papers, all sections alleged to have been involved are triable by the Sessions Court and maximum punishment is upto ten years as the contraband article "Ganja" is less than commercial quantity and hence, the applicant may be enlarged on bail.