RAJKUMAR ASHOKKUMAR JAT Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Pursuant to the liberty granted by this Court vide order dated 22.01.2020, the applicant has filed present successive bail application. Hence, the present successive application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.III-696 of 2019 registered with Aslali Police Station, Ahmedabad (Rural) for offence under Sections 65(A)(E), 81, 83, 116-B and 98(2) of the Gujarat Prohibition Act and under Sections 465 , 467 , 468 , 471 and 474 of the Indian Penal Code.

(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.