KIRANBHAI NEVSINGHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Sec. 439 of the Code of Criminal Procedure, the applicants seek regular bail in connection with an FIR being C.R.No. 11184002220460/2022 registered with Chhotaudepur Police Station, Dist. Chhotaudepur, under the provisions of the Prohibition Act .

(2.) Learned advocate appearing on behalf of the applicants submits that considering the nature of offence, the applicants 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.