THAKOR UDAJI KANAJI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This application is filed under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with an offence being Prohibition C.R. No. 209 of 2019 registered with Visnagar City Police Station, District Mehsana for the offence under Section 65(F) 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.