BHAGUBHAI MOTIBHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being Prohibition C.R.No.10 of 2019 registered with Nadiad Rural Police Station, Kheda for the offence punishable under Sections 65(E), 81 of the Gujarat Prohibition Act.

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

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State by video conferencing has opposed grant of regular bail looking to the nature and gravity of the offence.