LAKSHMAMSINH HARISINH RAJPUT 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.11191045201940 of 2020 registered with Sola High Court Police Station, Ahmedabad for the offence punishable under Sections 66(1) (b), 65(a), 65(e), 116-B, 81, and 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.