SHANKARSINH TULSISINH RAJPUT 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 C.R.No.Part-C-11824002200922 of 2020 registered with Valod Police Station, Tapi for the offence punishable under Sections 65(a), 65(e), 81, 98(2) and 116(B) of the Prohibition Act and Sections 468 & 471 of the IPC.

(2.) Learned advocate appearing on behalf of the applicant through 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 through video conferencing has opposed grant of regular bail looking to the nature and gravity of the offence.