SARABJITSINGH GURUNAMSINGH JATT SHIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms. Jirga Jhaveri waives service of Rule on behalf of the respondent State.

(2.) Pursuant to the liberty granted by this Court vide order dated 13.02.2020 passed in Criminal Misc. Application No.626 of 2020, the present successive application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.NO.III-317 of 2019 registered with Amirgadh Police Station, District Banaskantha for offence under Sections 65(a)(e) , 116-B , 81 , 83 and 98(2) of the Prohibition Act and under Sections 406 , 420 , 465 , 467 , 468 , 471 and 120B of the Indian Penal Code.

(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.