MAHIPALSINH KHODUBHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This 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. 11190001220246 of 2022 registered with Barwala Police Station, District: Botad for offences punishable under Ss. 65 (A), 65 (E), 116 - B, 98 (2) and 81 of the Gujarat Prohibition Act.

(2.) Learned Advocate appearing for the applicant submits that considering the nature of the 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.