POPATBHAI RAMBHAI SINDHAV 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. 11213016220458 of 2022 registered with Gondal Taluka Police Station, Dist. Rajkot, for the offences punishable under Ss. 65(a) , 65(e) , 81 , 98(2) and 116(B) of the Prohibition Act.

(3.) Learned counsel appearing on behalf of the applicant submits that the applicant is under confinement since 26/6/2022. He further submits that the applicant is not alleged to have played any vital role in the alleged offence. Hence, considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.