HITESHKUMAR RAMANBHAI BARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP M.Jhaveri waives service of Rule on behalf of the respondent State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.11207031200001 of 2020 registered with Jambughoda Police Station, Panchmahal for offence under Sections 65A and 65E , 116B of Prohibition Act.

(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.