MUKESHKUMAR HARIRAM BISNOI 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 C.R.No.11215037230081 of 2023 dtd. 10/2/2023 registered with Vidhyanagar Police Station, District: Anand for offences punishable under Sec. 468, 471, 465, 474, 120B of Indian Penal Code and Sec. 65(e), 81, 83, 98(2), 116(c) 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 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.