PARASBHAI HARIRAM GURJAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Hiren M. Modi for the applicants and learned Additional Public Prosecutor Mr. Ronak Raval for the respondent -State through Video Conference.

(2.) By this application filed under Section 439 of the Code of Criminal Procedure, 1973, the applicants are seeking release on regular bail in connection with the F.I.R. being I-C.R.No. 11824004201175 of 2020 registered with Songadh Police Station, District Tapi, for the offences punishable under Sections 65(e) and 81 of the Gujarat Prohibition Act.

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