KETAN DILIPBHAI BHANDARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure in connection with an FIR being C.R. No.III?8 of 2019 registered with Palsana Police Station, Dist.Surat (Rural) for the offences punishable under Sections 65AE, 116B, 81 and 98(2) of the Prohibition Act.

(3.) Learned advocate appearing for the applicant submitted that the applicant was not in possession of any of the muddamal. It is submitted that the applicant was serving at the hotel of the accused No.7 - Harshadbhai Bhandari and hence, he is named in the F.I.R. He has further submitted that accused Nos.1 and 5 have been released on regular bail by the Coordinate Benches of this Court vide order dated 29.07.2019 passed in Criminal Misc. Application No.12866 of 2019 and order dated 28.08.2020 passed in Criminal Misc. Application No.11053 of 2020 and, therefore, on the ground of parity, it is urged by the learned advocate for the applicant that the applicant may be released on bail.