BHUPATSINH VAJESINH ZALA (DARBAR) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Pranav Trivedi waives service of notice of rule for the respondent - State.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at Prohibition C.R. No. 5037/2017 with Lakhtar Police Station for the offences punishable under Sections 65(e) , 116(b) of the Prohibition Act.

(3.) Considering the investigation papers supplied by learned APP during the course of hearing, it appears that the applicant is neither found at the scene of offence nor found in possession with contraband liquor and therefore, present application deserves consideration.