SHAILESHBHAI RAMESHBHAI NINAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.III-187/2016 registered with Limdi Police Station, Dahod for the offences under Sections 66(1)(B), 65(A)(E) and 81 of the Bombay Prohibition Act.

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