DILBAUGSINH DAULATSINH JAHOL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being Prohi.C.R.No. 483 of 2018 registered with Godhra Taluka Police Station for offence under Sections 65A, 65E, 81, 82, 83, 98(2) of Prohibition Act and under Sections 465, 468, 476, 482 and 114 of IPC.

(2.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.