RAJENDRA LICHHMANARAM BISNOI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to the liberty granted by this Court vide order dated 19.05.2020 passed by this Court, the present successive application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.11993004200057 of 2020 registered with Bachau Police Station for offence under Sections 65(a), 65(e), 116B, 81 and 98(2) of the Prohibition Act.

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

(3.) Learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.