HARESHBHAI MEGHJIBHAI MORADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Manan Mehta waives service of Rule on behalf of the respondent State.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being Part C-1121404621- 1853/2021 registered with Palsana Police Station, District Surat (Rural) for offence under Ss. 65(E) , 66(1)(B), 68, 81, 83, 84, 85 and 116(B) etc. of the Prohibition Act and Ss. 3 and 4 of Immoral Traffic (Prevention ) Act, 1956 and under Ss. 370(1)(3) and 177 of the IPC.

(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. However, he further submits that the applicant is ready and willing to deposit Rs.25,000.00 (Rupees Twenty Five Thousand only) before Gujarat State Legal Services Authority within a period of 10 days; and accordingly, the authority is directed to accept the same amount.