DINESH MOTILLAL PAWAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Krina Calla, learned APP waives service of Rule for and 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. 11197057200878 of 2020 registered with Waghodia Police Station, Vadodara for the offence under Section 65A, 65E, 81, 83 and 98(2) of the Gujarat Prohibition Act.

(3.) Learned counsel appearing for the applicant submits that the applicant is behind the bar since 17.3.2021. The investigation is almost over. The other co-accused have been enlarged on bail by this Court. The conclusion of the trial may take time. Nothing is to be recovered from the applicant.