RAJESHBHAI MANSINGHBHAI BARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent - State.

(2.) The present successive application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.11184002210718 of 2021 registered with Chhotaudepur Police Station, District- Chhotaudepur, for offence under Ss. 65-A, 65(e), 98(2) of the Gujarat Prohibition Act.

(3.) 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.