VAID IKBALBHAI PATEL 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 FIR being C.R. No.I-147/2019 registered with Wadhwan Police Station, Surendranagar for offence under Sections 65(A)(E) , 80 , 81 , 83 , 98(2) and 116(B) of the Prohibition Act and under Sections 465 , 468 , 471 and 120(B) of the Indian Penal Code.

(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.