HITESH DEVABHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms. 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 Prohibition C.R. No.82/2019 registered with DCB Police Station, Rajkot for offence under Sections 65E , 116 ?b, 81 and 98(2) of the Prohibition Act .

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