HARISH 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 07.01.2020, the applicant has filed present successive bail application. It was observed in the order dated 07.01.2020 that liberty is reserved to file fresh application before this Court after a period of three months. 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-219 of 2019 registered with Kanbha Police Station, Ahmedabad (Rural) for offence under the provisions of the 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.