PARMAR AJITSINH VEERSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms.M.D.Mehta, learned APP waives service of notice of Rule on behalf of respondent­State.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. III ­ 5175 of 2015 with Himmatnagar 'A' Division Police Station for the offences punishable under Sections 66(1)(b), 65(e), and 81 of the Bombay Prohibition Act,1949.

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