SHAHNAWAZ LATIFKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed under sec. 439 of the Code of Criminal Procedure for regular bail in connection with the complaint being FIR No.11191042210579 registered with Satellite Police Station, Ahmedabad City for offences punishable under Sec. .

(2.) Learned advocate for the applicant submitted that the quantity of prohibited liquor allegedly seized from the applicant is very small, i.e. of Rs.44,958.00. The applicant has no criminal antecedents. It was, therefore, prayed that the present application may be allowed and the applicant herein may be released on regular bail.

(3.) Learned APP submitted that investigation is still under progress. The applicant is a resident of the State of Rajasthan and that, if released on bail, he will continue with his illegal activity. It was, therefore, prayed that no discretion may be exercised in favour of the applicant.