ASHISH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for and on behalf of the respondent - State.

(2.) The applicant, by way of this application filed under Sec. 439 of the Code of Criminal Procedure, seeks regular bail in connection with the FIR being C.R. No. 11206043220428 of 2022 registered with Mehsana Taluka Station, Dist.: Mehsana, for the offences punishable under Ss. 65(A) , 65(E) , 81 , 83 and 98(2) of the Prohibition Act and Ss. 467 , 468 , 471 and 473 of the Indian Penal Code.

(3.) It is the submission of learned counsel for the applicant that the applicant is in judicial custody since 1/8/2022. He further submitted that considering the role attributed to the present applicant, the applicant may be enlarged on regular bail on any terms and conditions.