LAWS(GJH)-2022-9-200

MALEK IRFAN Vs. STATE OF GUJARAT

Decided On September 21, 2022
Malek Irfan Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned advocate Mr.Pathan for the applicant and learned Additional Public Prosecutor Ms. Maithili Mehta for the respondent - State.

(2.) This application is filed by the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with the FIR registered at Prohibition C.R. No.11206020220375 of 2022 with Kadi Police Station, District Mehsana for the offence punishable under Ss. 65 [A], 65[E], 81, 83 of the Gujarat Prohibition Act and under Ss. 465 , 468 , 471 and 473 of the Indian Penal Code.

(3.) Learned advocate for the applicant submitted that, the applicant is not involved in commission of offence as alleged in the FIR and therefore, looking to the role of the applicant and nature of the allegations, the applicant is required to be enlarged on regular bail by imposing suitable terms and conditions.