HARISINGHBHAI DHEDIYABHAI 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.11197057210017 of 2021 registered with Vaghodiya Police Station, Vadodara for offence under Sections 65(A)(E), 98(2), 81 and 83 of the Gujarat 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.