SANJAYBHAI KARSHANBHAI MAJETHIYA(KOLI) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) So far as the applicant no.1 - Sanjaybhai Karshanbhai Majethiya (Koli) is concerned, the learned advocate for the applicant does not press this application as this stage. Hence, Rule is discharged.

(2.) This application is filed by the applicants under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered at C.R. No.III- 5117/2017 (sic.C.R. No.III-117/2017) with Nava Bandar Police Station, Gir-Somnath for the offence punishable under Sections 65(E) , 81 , 98 and 99 of the Prohibition Act.

(3.) 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.