ISHWARBHAI @ BHIKHO JAYANTIBHAI RACHHADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.H.K.Patel 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.11822003210020 of 2021 registered with Vansda Police Station, Navsari for offence under Sections 65(a), 65(e), 81 and 98(2) 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.