PRAKASHKUMAR BALVANTRAM BISHNOI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule for the respondent-State.

(2.) The present application is filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS") for regular bail in connection with FIR being C.R. No.11821025260339 of 2026 registered with Katwara Police Station, District - Dahod, for the offence under the provisions of Gujarat Prohibition Act.

(3.) Learned advocate appearing on behalf of the applicant submits that applicant is innocent and has been falsely implicated in the offence. Substantial part of investigation is over. Nothing is to be recovered or discovered from the applicant. He has been arrested on 8/4/2026. He therefore submits that, considering the nature of the offence, the applicants may be enlarged on regular bail by imposing suitable conditions.