RAVINDRA SHERSINGH JAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties, through video conferencing.

(2.) The present applications are filed under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with the FIR being prohibition C. R. No. 5130 of 2019 registered with Lakadiya Police Station, District Kutch for the offence punishable under Sections 65(a), 65(e), 116(B), 81 and 98(2) of the Gujarat Prohibition Act, 1949.

(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.