CHHABINATHSINH 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.11191024221102 registered with Ramol Police Station, Ahmedabad City for offences punishable under Sec. 65(a), 65(e), 81, 83, 98(2) and 116-B of Gujarat Prohibition Act.

(2.) Learned advocate for the applicant submitted that the applicant has not played any role in the commission of alleged offence. He was not named in the FIR. 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 offence alleged against the applicant is serious in nature and that if released on bail, he would flee justice and would not be available for trial. It was, therefore, prayed that no discretion may be exercised in favour of the applicant.