MAHAMAD HEIDARALI SALAUDDIN 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 First Information Report being Part C C.R. No.11822021220040 of 2022 registered with Navsari Rural Police Station, District Navsari for the offences punishable under Ss. 65(A)(E) , 98(2) , 81 and 116(B) of the Prohibition Act.

(2.) Learned Advocate for the applicant submitted that the quantity of muddamal articles seized is to the tune of Rs.18,34,900.00 and considering the nature of offence, it was therefore, prayed that the present application may be allowed and the applicant herein may be released on regular bail.

(3.) Learned Additional Public Prosecutor, submitted that the applicant was found to be involved in the alleged offence and therefore, prayed that no discretion may be exercised in favour of the applicant.