HATHIBHAI RANINGBHAI KAMLIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms.Moxa Thakkar, learned APP waives service of rule on behalf of 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.III-480 of 2019 registered with Palitana Town Police Station, for offence punishable under Sections 65(A)(E) , 81 , 83 , 98(2) , 116(b) 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.