DANGI VINODBHAI DEVILAL KALUBA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive bail application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.11206002220160 of 2022 registered with Visnagar Taluka Police Station, District - Mehsana for offence under Ss. 65(A) , 65(E) , 81 and 98(2) of the Prohibition Act.

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

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