JAYDIP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule for the respondent-State.

(2.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.NO/11216006230038/2023 registered with Chiloda Police Station, Gandhinagar for offence under Ss. 65(a), 65(e), 81, 83 and 98(2) of the Prohibition Act and Ss. 465, 468 and 471 of the Indian Penal Code.

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