PANKAJ BRIJMOHAN KHOSLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.NO.I-11185004231047 of 2023 registered with Jamkhambhaliya Police Station, Devbhoomi-Dwarka for offence under Ss. 465, 467, 468, 471, 120(B) and 114 of the Indian Penal Code, 1860 and Sec. 65(e), 81, 83, 67A, 24(A) and 59(A) of the Prohibition Act.

(2.) Learned Advocate appearing on behalf of the applicant submits that the applicant herein applicant herein is the business of manufacture and trade of the Ayurvedic Medicines possesses the requisite license for the same issued by Government of Gujarat. A applicant runs a proprietary firm in whose favour the license is issued by the State Government. Since the applicant is not domicile in Gujarat, the provision of the Prohibition Act will not be applicable to the present applicant.

(3.) Learned advocate for the applicant has relied upon following the judgments in support of his submissions:-