PRAVINSINH @ SHANABHAI CHHTRABHAI DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Court of learned Principal Sessions Judge, Kheda at Nadiad by order dated 17th May, 2017 in Criminal Miscellaneous Application No.459 of 2017 granted bail to the applicant herein under Section 439 of the Code of Criminal Procedure, 1973.

(2.) The applicant was arrested on 12th May, 2017 in connection with First Information Report bearing I CR No.100/2017 registered on 2nd May, 2017 with Kathlal Police Station, Kheda-Nadiad in respect of the alleged offence under Sections 65(A)(B), 65(A)(E), 67(A) and 71 of Prohibition Act.

(3.) What was alleged against the applicant was that a complaint was lodged by the complainant, namely, Dilipsinh Popatsinh, Police Constable before the Kathlal Police Station for the offence punishable under Sections 65(A)(B), 65(A)(E), 67(A) and 71 of Prohibition Act.