ARJUNBHAI VASAVABHAI GAMIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Leaned APP waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present successive bail application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No. 11824004220486 OF 2022 registered with Songadh Police Station, Dist: Tapi for the offence punishable under Ss. 65(E) , 81 , 83 , 98(2) of the Prohibition Act.

(3.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions. That, investigation of the present offence has been completed and the investigating officer has filed charge sheet against the present applicant and therefore, he has requested to enlarge the applicant on regular bail.