RAVIRAJSINH JAGATSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor 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 an offence being "?C.R.No.III-381 of 2019 (Prohibition C.R. No.5381/2019) registered with Tankara Police Station, District Morbi for the offences under Sections 65(A) , 65(E) , 116(B) and 98(2) of the Prohibition Act.

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