HASMUKH AMBALAL MEKVAN 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.11204047200489 of 2020 registered with Nadiad West Police Station, Dist-Kheda for the offences punishable under Sections 65(A), 65(E), 81, 98(2) and 116(b)of the Gujarat Prohibition Act,1949.

(2.) Learned advocate for the applicants submits that this is the first offence allegedly committed by present applicants and no antecedent is there against the present applicants. Hence, it is requested by him to allow this application.

(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.