UMESHBHAI JATARIYABHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Jasydeep H. Sindhi on behalf of the applicant and learned Additional Public Prosecutor Mr. Soham Joshi on behalf of the respondent-State.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent-State.

(3.) The present applicant who has been arraigned as accused has preferred this application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for enlarging the applicant on Regular Bail in connection with FIR being C.R. No. 11823004251577 of 2025 registered with Dediapada Police Station, District: Narmada for the offence punishable under Ss. 65(a), 65(e) and 98 (2) of the Gujarat Prohibition Act before filing of the charge-sheet more particularly the application preferred by the applicant having been rejected by the learned Trial Court.