SITABEN BABUBHAI SHANKARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with C. R. No. 11214032200217 of 2020 registered with Mandvi Police Station, Surat for the offence punishable under Sections 65(E) and 81 of the Prohibition Act.

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