JUJARSINH SARDARSINH RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor Mr.Ronak Raval waives service of Rule on behalf of the respondent State.

(2.) The present bail application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being III?C.R.No.38 of 2016 registered with Mavsari Police Station, Banaskantha for offence under Sections 65(A)(E), 66(B), 67(C), 98(2) and 99 of the Gujarat Prohibition Act.

(3.) 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.