NAGA SARMAN RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned A.P.P. 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. being C.R.No.I-73 of 2016 registered with 'A' Division police station, Junagadh for the offences punishable under Sections 143 , 147 , 148 , 149 , 307 , 504 , 302 and 506(2) of the Indian Penal Code.

(3.) Considering the papers annexed with the present application, it appears that in none of the offences registered under the provisions of the Prohibition Act , the applicant is found in conscious possession of the contraband liquor nor is involved in the offence of bodily injury. It is a matter of fact that the applicant was enlarged on regular bail pending trial. Therefore, present application deserves consideration.