AJAYSINH NIRUBHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent-State.

(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.11822003201444 of 2020 registered with Vansda Police Station, District Navsari for the offence punishable under Sections 65(a)(e), 116-B, 81, 98(2) of the Gujarat Prohibition Act.

(3.) Learned advocate appearing on behalf of the applicant by video conferencing submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.