LAWS(GJH)-2021-11-31

NILESHBHAI MALIYABHAI GANAVA Vs. STATE OF GUJARAT

Decided On November 18, 2021
Nileshbhai Maliyabhai Ganava Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being PROHIBITION C.R.No.11821008200654 of 2020 registered with Dahod Rural Police Station, Dahod for offence under Sections 65(A), 65(E), 116(B), 81 and 98(2) of the Gujarat Prohibition Act.

(2.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned APP appearing on behalf of the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence.