RAHULBHAI GAMARSINGBHAI RATHWA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.L.B.Dabhi 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 CR No.-III-607 of 2019 registered with Naswadi Police Station, chhotaudepur for offence under Sections 65A , 65E , 98(2) , 81 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.