AASU @ ASHISHKUMAR RAMESHCHANDRA 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-211 OF 2018 registered with Amirgadh Police Station, Banaskantha for the offence punishable under Sections 65(A)(E) , 116B , 81 , 83 , 98(2) etc. of the Gujarat Prohibition Act and Under Sections 420 , 465 , 468 , 471 , 482 , 114 etc. of the Indian Penal Code .

(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 on account of 22 antecedents of the similar nature registered against the applicant in Banaskantha, Sabarkantha, Mahesana etc. Considering the objection of learned APP, it would be appropriate to restrict the movement of the applicant.