ROHITSINH JAGATSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the prayer clause by adding Sec. 97(c) of the Gujarat Prohibition Act, 1949.

(2.) This application is filed by the applicant - accused praying for an order of regular bail, post submission of charge- sheet, in connection with offence registered at C.R. No.11209049230039 of 2023 with Talod Police Station, Sabarkantha punishable under Ss. 65(a), 65(e), 81, 83 and 97(c) of the Gujarat Prohibition Act, 1949.

(3.) Heard Mr. K.P. Champaneri, learned advocate for the applicant. According to his submission, since three accused were found inside the vehicle driven by the applicant from where the prohibition mudammal article is found and two of them being accused nos.2 and 3, shown in the FIR, have already been granted regular bail, the case of the applicant be considered at least on the ground of parity to release him also on bail, that too, on the ground of parity. He has further submitted that investigation into the offence is over and charge-sheet is filed and since last about three months, he is in jail, and therefore, he be release on bail.