SIDHRAJSINH BALDEVSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is the successive application filed by the applicant - accused, seeking regular bail under Section 439 of Cr. P.C., after the withdrawal of the earlier application being Criminal Misc. Application No.8825 of 2020, in connection with the FIR being C.R. No.11198066200149 of 2020 registered with Vedavdar Police Station, District Bhavnagar for the offences punishable under Sections 65(a), 65(e), 116(1)(b), 81, 98(2) of the Prohibition Act.

(2.) It is sought to be submitted by the learned Advocate Mr.Timbalia for the applicant that the charge-sheet has already been filed by the I.O., and considering the role of the present applicant in the alleged offence, the applicant be released on bail. He also submits that the applicant is ready and willing to abide by any conditions that may be imposed by the Court.

(3.) However, the learned APP Ms. Moxa Thakkar appearing for the respondent - State has resisted the present application by submitting that when the applicant was quarentined on his having been tested positive for COVID-19, he ran away from his house by breaking the window, for which a separate complaint has been filed against the present applicant.