KAMLESH SHANKARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend paragraph 2 of the application. The amendment shall be carried out forthwith.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, seeking regular bail in connection with FIR being CR No.11822003200237 of 2020 registered with Vansda Police Station, District Navsari for offence punishable under Sections 65A, 65E,116B,81, 98(2) of the Gujarat Prohibition Act.

(3.) Mr. Zubin F. Bharda, learned advocate appearing on behalf of the applicants through video conferencing submits that considering the nature of the offence, the applicants may be enlarged on regular bail by imposing suitable conditions.