SANJAYKUMAR RAMABHAI SHANABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of 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 the FIR being C.R. No.11204060230555 of 2023 registered with the Thasra Police Station, Kheda of the offence punishable under Ss. 65(a)(e), 81, 83 and 98(2) of the Prohibition Act.

(3.) Learned advocate appearing for the applicant has submitted that the applicant-accused was arrested on 25/12/2023 and since then he is in jail. Learned advocate for the applicant has also submitted that the investigation has already been completed and charge-sheet has also been filed. Learned advocate for the applicant has submitted that all the offences are exclusively triable by the court of Magistrate. It is further submitted that It is moreso submitted that the applicant-accused does not have any past antecedents. Under the circumstances, learned advocate for the applicant prays that the applicant may be enlarged on bail on any suitable terms and conditions.