GURUPRIT DARSHANSING ADARMI 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. 11202014200074 of 2020 registered with Dhrol Police Station, Jamnagar for the offence punishable under Section 65(a) , 65(e) , 81 , 83 and 98(2) of the Prohibition Act.

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