JASHVANTSINH KANAKSINH SOLANKI 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 III-C. R. No. 20 of 2019 registered with Chaklashi Police Station, District Kheda for the offence punishable under Sections 65(e) , 67(a) , 98(2) , 99 and 116 (b) of the Gujarat Prohibition Act, 1949.

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