DINESHKUMAR NAVALBHAI PARGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Mehta, learned APP waives service of notice of rule on behalf of the respondent - State.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being Prohibition C.R.No.11207002210853 of 2021 registered with Godhra B Division Police Station, District: Panchmahal for the offences under Ss. 65-A , 65(e) , 81 and 98(2) of the Prohibition Act.

(3.) Mr. Gaurav Gohil, 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.