SUNILGIRI SHAILESHGIRI GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of the respondent-State.

(2.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as PROHIBITION C.R.NO. 11200011220514 of 2022 with Valsad Rural Police Station- Valsad District for the offence punishable under Ss. 65(a)(e), 81, 98(2) and 116(C) of the Gujarat Prohibition Act.

(3.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.