MUKESH DILIP MALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being Prohi. C.R.No.11210015210215 of 2021 registered with D. C. B. Police Station, Surat for the offence punishable under Sections 65(a), 65(e), 81, 98(2) and 99 of the Gujarat Prohibition Act.

(2.) 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.

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