HANUBHA @ PANCHUBHA DEVAJI JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service. Heard learned advocate for the applicant and learned APP for the respondent-State.

(2.) This application is filed seeking bail under Section 439 of the Code of Criminal Procedure, 1973 in respect of the offences punishable under Sections 65€, 65(f) and 81 of the Prohibition Act for which FIR came to be registered at Prohibition C.R. No.11205035200176 of 2020 with Nakhatrana Police Station, Dist: Kutchh.

(3.) It is contended by learned counsel for the petitioner that accused involved in not more than two offences and insofar as the present offence is concerned, the quantity of contraband liquor found from him is worth Rs.1,440/-. Considering the nature of accusation against the petitioner and in absence of an apprehension against the petitioner tampering with the evidence or threating the witnesses or fleeing from trial, the case for admitting the petitioner to bail is made out.