NASIRALI AHMADALI PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Devnani, learned Public Prosecutor waives service of notice of rule for and on behalf of respondent-State.

(2.) This bail application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R.No. 11199001200224 of 2020 registered with Bharuch City-C Division Police Station, Bharuch punishable under Sections 65(a)(e), 81, 98(2) and 83 of the Gujarat Prohibition Act.

(3.) Mr. Gondaliya, learned advocate appearing on behalf of the applicant by video conferencing submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions. He has submitted that with regard to the same offence, a co- accused in the case has been enlarged on regular bail by this court vide order dated 30.04.2020 passed in Criminal Misc. Application No. 6445 of 2020 and therefore on the ground of parity, he prays for grant to temporary bail to the present applicant also.