MUKESH ARJUNBHAI VASAVA 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.11199006211284 registered with Ankleshwar Rural Police Station, District : Bharuch for offences punishable under Sec. 65(a), 65(e), 81 and 98(2) of the Gujarat Prohibition Act.

(2.) Learned advocate for the applicant submitted that the applicant was not present at the place and no recovery has been effected from him. 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 the applicant has six criminal antecedents and that investigation is still under progress. It was, therefore, prayed that no discretion may be exercised in favour of the applicant.