STATE OF GUJARAT Vs. DILIP CHHAGANLAL KALAL

JUDGEMENT

(1.) This application is preferred under Sec. 439(2) of the Code of Criminal Procedure, 1973 by the applicant - State of Gujarat for cancellation of bail granted to the respondent herein by the learned Additional Sessions Judge, Gandhinagar vide order dtd. 1/9/2020 passed in Criminal Misc. Application No.827 of 2020 for the offence punishable under Ss. 65(A) , 65(E) , 81 , 83 , 98(2) , 116-B etc. of the Prohibition Act in connection with the FIR No. 11216012200135 of 2020 before Rakhiyal Police Station.

(2.) Heard Ms. Maithili Mehta, learned APP for the applicant State of Gujarat. The rule is served on the respondent accused however, he has chosen not to appears before this Court.

(3.) Learned APP for the State of Gujarat has produced on record the copy of the report dtd. 15/7/2007 of District Superintendent of Police, State Monitoring Cell, Gandhinagar and submitted that the accused has involved in two other offences, for which two FIR came to be registered against the accused.