AARESHABANU SHAHIDALI SAIYAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application by the applicant under Section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered at C.R. No.III- 209 of 2019 before Palej Rural Police Station, Bharuch for the offence under Sections65(a)(e), 81, 83 and 98(2) of the Gujarat Prohibition Act.

(2.) Learned advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions. This successive application is moved on account of subsequent development where main accused are enlarged on anticipatory bail by co-ordinate benches.

(3.) On the other hand, the learned APP appearing for the respondent-Statehas opposed this application andgranting anticipatory bail to the applicant looking to the nature and gravity of the offence.