YASH SANJAYBHAI PATHAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. I - 11993002200113 of 2020 registered with Adipur Police Station, Kutch, East Gandhidham for the offence punishable under Sections 65(A)(E), 81, 116(B) 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.