PRAKASHCHANDRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend.

(2.) 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. III-40 of 2019 registered with Himmatnagar Rural Police Station, District Sabarkantha for offence under Sections 65(A)(E), 116-B, 98(2), 81 and 83 of the Gujarat Prohibition Act.

(3.) 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.