ARVINDBHAI KARSHANBHAI BARVALIYAAPL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973 in connection with an FIR, being C.R. No. III- 183 of 2017 registered with Dungari Police Station, District: Valsad for an offence punishable under Sections 65E , 81 and 98(2) of the Prohibition Act.

(2.) Learned Additional Public Prosecutor appearing on behalf of the respondent State has opposed grant of regular bail, looking to the nature and gravity of the offence.

(3.) I have heard learned advocates appearing on behalf of the respective parties.