SUKHVINDERSINGH LABHSINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor 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 pursuant to the liberty granted by this Court while passing an order dated 13.02.2020 to the effect that the applicant can file fresh application after a period of three months, in connection with FIR being C.R. No.III-317/2019 registered with Deesa North Police Station 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 120(B) 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.