RAMSWAROOP SUJARAM DEVASI 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.11210015240019 of 2024 registered with the D.C.B. Police Station, Surat City of the offence punishable under Ss. 65(a), 65(e), 81, 83, 98(2) of Prohibition Act.

(3.) Learned advocate appearing for the applicant has submitted that the applicant-accused was arrested on 17/2/2024 and since then he is in jail. It is 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. Learned advocate further submits that the applicant-accused has no past antecedents. Learned advocate submits that considering penal provisions mentioned in the statute, the application of the applicant may be granted. Under the circumstances, learned advocate for the applicant prays that the applicant may be enlarged on bail on any suitable terms and conditions.