YAKUB MUSABHAI MOTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R. No.III-51 of 2018 with D.C.B. Police Station, Rajkot for the offence punishable under Sections 65(E), 81, 116(B) and 98(2) of the Prohibition Act.

(2.) Learned advocate appearing on behalf of the applicant submits that considering the nature of offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed grant of regular bail looking to the nature and gravity of the offence. He opposes the bail on the ground of several antecedents, total 51 in number, out of which 41 offences are registered under the Prohibition Act, whereas 10 offences are registered under the IPC.