KARANBHAI NAAGBHAI VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure in connection with an FIR being Prohibition III C.R.No.310 of 2019 registered with Bagsara Police Station, Dist: Amreli for the offence punishable under Sections 65(A)(E) , 66(B) , 81 , 98(2) and 116(b) of the Prohibition Act.

(2.) Learned advocate for the applicant submits that considering the nature of allegations, role attributed to the applicant , the applicant may be enlarged on regular bail by imposing suitable conditions. Learned advocate for the applicant further submits that co-accused Rakesh @ Rohit Vinubhai Vekaria has been released on regular bail by this Court (Coram: Hon'ble Mr. Justice Vipul M.Pancholi, J.) vide order dated 31.01.2020 in Criminal Misc. Application No. 24157 of 2020, thus on the ground of parity, the present applicant may be released on bail.

(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.