MAHIPALSINH FULCHAND BHASKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor waives service of notice of rule for and on behalf of respondent-State.

(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No.11208055200066 of 2020 registered with Rajkot City, DCB Police Station for the offence punishable under Sections 65(E), 116(B), 81 and 98(2) of the Gujarat Prohibition Act.

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