PRAMOD 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 C.R. No.III­21 of 2018 registered with D.C.B. Police Station, District Surat City, for offence under Sections 65A , 65E , 81 and 98(2) 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 APP appearing on behalf of the respondent­State has opposed grant of regular bail looking to the nature and gravity of the offence.