BHUSHAN JAMUNBHAI CHORASIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Kishan Daiya, learned advocate for the applicant and Ms. Krina Calla, learned APP for the respondent State.

(2.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being B. C.R. No. 11200048212382 of 2021 registered with Vapi Town Police Station, Dist. Valsad, for the offences punishable under Ss. 8(C), 20(B), and 29 of NDPS Act, 1988.

(3.) It is the submission of learned counsel for the applicant that he is suffering confinement since 11/9/2021. He further submitted that the applicant has not alleged to have played any vital role in the alleged offence. Hence, further detention of the applicant is unwarranted.