RUPESHBHAI PRAVINBHAI KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent - State. 1. The present successive bail application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.11821030210650 of 2021 registered with Jhalod Police Station, District Dahod for offence under Ss. 65(e), 81, 98(2) and 116(b) of the Gujarat Prohibition Act.

(2.) 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.

(3.) Learned APP appearing on behalf of the respondent -State has opposed grant of regular bail looking to the nature and gravity of the offence.