NAWAB @ NABU IMRANSHA KARIMSHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered at C.R. No. III-167 of 2017 with City 'A' Division Police Station, Bharuch for the offences under Sections 65(A) , (E), 98(2) and 81 of the Prohibition Act .

(2.) Heard, the learned advocate for the applicant and the learned Public Prosecutor for the respondent - State and the learned advocate for the original complainant.

(3.) The learned Public Prosecutor opposes the present application and submits that looking to the nature and gravity of offence, present application may be dismissed. She submitted that the applicant has three past antecedents, out of which, one pertains to Section 326 of IPC and other two related to Prohibition Act . Besides, his father and other family members are also involved in such activities and hence, considering such circumstances, he may not be enlarged on bail.