BRIJRAJSINH KRUSHNASINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate for the applicants does not press this application qua applicant No.1-BRIJRAJSINH KRUSHNASINH ZALA. The application stands disposed of as not pressed qua the aforesaid applicant No.1 with a liberty to file a fresh application before the concerned Trial Court. Rule is discharged.

(2.) This application is filed by the applicants under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.PROHIBITION/11189003210191 of 2021 with MORBI CITY 'A' DIVISION POLICE STATION, DISTRICT- MORBI, for the offence punishable under Sections 65(a)(e), 116-B, 81, 98(2) 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.