SAJJANKUMAR PRABHURAM JAT 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 Prohibition C.R.No.697 of 2019 registered with Aslali Police Station, Ahmedabad for the offence punishable under Sections 65(A)(E) , 98(2) and 116(B) etc. of the G.P.Act and Sections 465 , 468 and 471 of the Indian Penal Code.

(3.) 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.