UMAR BHAMRU KHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive bail application has been filed under Section 439 of the Code of Criminal Procedure. The applicant has been arrested in connection with the FIR being No.11192002201223 of 2020 registered with Aslali Police Station, Dist. Ahmedabad Rural, for the offences punishable under Sections 65(e), 65(e), 81, 116(b) and 98(2) of the Prohibition Act.

(2.) The learned counsel appearing for the applicant submits that the applicant is behind the bar since 09.11.2020. The chargesheet has been filed against the applicant. The conclusion of trial may take time. Nothing is to be recovered from the applicant.

(3.) Learned APP has opposed the bail application contending that considering the conduct of the applicant and nature of accuasation, the discretion may not be exercised in favour of the applicant.