RAMNIVAS ARJUNLAL GURJAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regularbailinconnectionwith C.R.No.11197011230011 of 2023 registered with Manjusar Police Station, District Vadodara Rural for the offence punishable under Ss. 65(A) (E), 81, 83 and 98(2) of the Gujarat Prohibition Act.

(2.) Learned advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions. It is submitted that applicant has been arrested on 22/6/2023 and since then he is in judicial custody. The investigation is completed and after submission of the charge-sheet present application is preferred. Thus, considering the facts of the present case and the role played by the applicant, he may be enlarged on bail.

(3.) Learned APP Mr. Soham Joshi appearing on behalf of the respondent-State has objected present bail application with vehemence and submitted that the role of the present applicant accused is clearly found out from the charge-sheet papers and therefore he may not be enlarged on bail.