MEHULKUMAR KARANSINGH VALAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being CR NO. 11823004230542 of 2023 registered with Dediyapada Police Station, District: Narmada, for offences under Ss. 65(A)(E) , 81 , 83 , 98(2) , 116-B of Prohibition Act.

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