RANJIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being Prohibition C.R.No.-195 of 2019 registered with Nadiad Rural Police Station for the offences under Sections 65 (E), 67 (A), 116 (b), 81, 98 (2), and 99 of the Gujarat Prohibition Act.

(2.) Learned advocate for the applicant, Mr.Pandya submits that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions.

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