ZUBER SAFIBHAI MEMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule.Ms.Krina Calla,learned Additional Public Prosecutor waives service of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filedunder Section 439 of the Code of Criminal Procedure for regular bail in connection with an offence being C.R. No.III 272 of 2017 registered with Waghodiya Police Station, District:Vadodarafortheoffences punishable under Sections 65(E) , 81 and 98(2) of the Prohibition Act.

(3.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposingsuitableconditions. He further submits that co-accused has been enlarged on regular bail by this Court vide order dated 14.11.2017 in Criminal Misc. Application No.26307 of 2017. 3. LearnedAdditional Public Prosecutor appearingon behalf of the respondent-Statehas opposed grant of regular bail looking to the nature and gravity of the offence.