MUKUNDKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.III-11207048200140/2020 registered with Morva Police Station, District Panchmahals for offence under Sections 65A, 65E, 81, 98(2) and 116B of the Gujarat Prohibition Act.

(2.) Heard Mr. Tanmay Karia, learned advocate for the applicants and Mr. J.K. Shah, learned Additional Public Prosecutor for the respondent - State, through video conferencing.

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