JAGDISHSINH 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 C.R.No. 11205045200068 of 2020 registered with Nirona Police Station, Dist: Kachchh for the offence punishable under Sections 65 (a)(e), 81 and 116-B of the Gujarat 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.

(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. I have heard learned advocates appearing on behalf of the respective parties.