MAHENDRABHAI @ TINO SANABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Rakesh Patel, the learned A.P.P. waives service of notice of rule for and on behalf of the respondent­ State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the First Information Report being III­C.R. No.3 of 2018 registered with the Chaklasi Police Station, District: Kheda of the offence punishable under Sections 65(E), 67(A), 116(B), 81, 98(2) and 99 of the Prohibition Act.

(3.) The learned advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.