RAVAL RAKESHKUMAR MULSHANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. The learned APP 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 Prohibition Case No.188 of 2017 registered with the Vijapur Police Station, Mehsana for the offences punishable under Sections 66B, 65AE, 116B, 81 and 98(2) of the Gujarat 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.