PRAKASHBHAI PURUSHOTTAMBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Ms.C.M.Shah waives service of Rule on behalf of the respondent-State.

(2.) This application under Section 439(1)(b) of the Criminal Procedure Code is filed for modifying conditions imposed by the Principal Sessions Judge, Kheda at Nadiad by order dated 17.06.2017 in Criminal Misc.Application No.623 of 2017.

(3.) The applicants are accused of offence registered at Sevaliya Police Station being Prohibition CR No.134 of 2017 under Sections 65-E, 116-A, 82 and 83 of the Bombay Prohibition Act.