RAMESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure in connection with an FIR being C.R.No.11824004220101 of 2022 registered with Songadh Police Station, District: Tapi for the offences punishable under Ss. 65(e), 81, 83 and 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.