DHARMENDRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice of Rule on behalf of the respondent - State of Gujarat. With the consent of learned advocates appearing for the respective parties, present application is taken up for final hearing today.

(2.) This successive application is filed under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with an offence being C.R. No. III-251 of 2019 registered with Sanand Police Station, Ahmedabad (Rural) for the offences under Sections 65(A)(E), 81 of the Prohibition Act.

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