FARSARAM 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 CR-III-5252 of 2016 registered before Bhabhar Police Station, District: Banaskantha for the offence punishable under Sections 65 (A)(E), 66(B), 81, 98, 99, 116(2) 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 before filing of the charge-sheet, co-accused Kishanlal Bhiyaram Bishnoi & others have been released on regular bail by learned Additional Sessions Judge, Deodar, Dist-Banaskantha vide order dated 08.07.2016 in Criminal Misc. Application No. 256 of 2016, 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.