MAHESHBHAI RAMESHBHAI SAPRA 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 Prohibition C.R No. 5102 of 2017 registered with Surendranagar City "?B' Division Police Station, District: Surendranagar for an offence punishable under Sections 65E, 116B 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.