NITINBHAI MATHURBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned APP for the respondent - State.

(2.) Issue Rule returnable forthwith. Mr.Aditya Jadeja, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent-State

(3.) By this application filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the applicant is seeking release on regular bail in connection with the FIR being C.R.No.11211016250283 of 2025 registered with Dhrangadhra Taluka Police Station, District Surendranagar for the offences punishable under Ss. 65-a, 65-e, 116(b), 98(2) of the Gujarat Prohibition Act.