AEMAN PARSHINGH HATHILA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant - accused under Sec. 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with C.R. No.11821008220170 of 2022 registered with Dahod (Rural) Police Station, District: Dahod for the offences punishable under Ss. 65(a), 65(e), 81, 83, 98(2) and 116-B of the Gujarat Prohibition Act, 1949.

(2.) Heard learned Advocate Mr.Shailesh R. Thakore for the Applicant and learned APP Ms. Maithili Mehta for the Respondent State.

(3.) Learned advocate for the applicant-accused has submitted that the applicant in connivance with another accused persons without pass and permit was illegally carrying 1613 bottles of Indian-made liquor worth Rs.2,30,050.00. He has family roots in the society and therefore, he is not likely to flee away from justice. That he will abide by whatever conditions imposed by the Hon'ble Court. He has therefore prayed that discretion may kindly be exercised and grant bail to the Applicant Accused.