ANOPSINH ABHESINH RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED APP Mrs. Manisha L. Shah waives service of notice of Rule for the respondent - State. This application is filed under Section 439 of the Code of Criminal Procedure in connection with the first information report registered as Prohibition C.R. No.II -5072/2011, with Mundra Police Station, Kutch for the offences punishable under Sections -66(1)(b), 65(a)(e), 116(b) and 81 of the Bombay Prohibition Act. Heard learned Counsels for the parties and perused the record.

(2.) CONSIDERING the facts and circumstances of the case, the nature of allegations, role attributed to the accused and the punishment prescribed for the alleged offences and the Court in which it is triable, I am inclined to enlarge the applicant on bail, by imposing suitable conditions.

(3.) LEARNED counsel for the parties do not press for further reasoned order. In the facts and circumstances of the case, the application is allowed and the applicant is ordered to be released on bail in connection with Prohibition C.R. No.II -5072/2011, with Mundra Police Station, Kutch, on executing a bond of Rs.5,000/ - (Rupees Five Thousand only) with one surety of the like amount to the satisfaction of the trial Court and subject to the conditions that he shall;