DAVE MADHAV @ MADHIYO YOGESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Raval waives service of Rule 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 FIR being Prohibition III?C.R.No.134 of 2018 registered with Thangadh Police Station, Dist.Surendranagar for offences under Sections 65(E) , 116(B) and 98(2) of the 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.