ABHIMANYU DIPAKBHAI GHODI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed by the applicant under Section 439 of the Code of Criminal Procedure (for short, 'the Code') for regular bail in connection with FIR registered at C.R. No. III-136 of 2017 with Umargaon Police Station, District: Valsad for the offences punishable under Sections 65-A , E, 116-B, 81 and 98(2) of the Prohibition Act (after amendment dated 19.12.2016).

(2.) Heard Mr. Shaikh, the learned advocate for the applicant and Mr. H. K. Patel, the learned Additional Public Prosecutor for the respondent - State.

(3.) The learned Additional Public Prosecutor opposes the grant of bail looking to the nature and gravity of offence. It is submitted that charge-sheet is yet to be filed and there are chances of tampering with the evidence and accordingly, it is requested that the applicant may not be enlarged on bail.