KRISHNARAM BABULAL BISHNOI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) 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-752 of 2019 registered with Navsari Rural Police Station, District Navsari, for offence under Sections 65(a)(e) , 81 and 98(2) of the Prohibition Act and Sections 465 , 468 , 471 and 114 of the Indian Penal Code, pursuant to the liberty granted by this Court vide order dated 18.02.2020 passed in Criminal Misc. Application No.324 of 2020. This Court vide the said order granted liberty to the applicants to file a fresh application after a period of three months.

(3.) Learned Advocate appearing on behalf of the applicants submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.