S.H.VORA,J. - (1.) The State, by way of present application for cancellation of bail filed u/s 439(2) of the Code of Criminal Procedure, 1973, challenges order dated 20.9.2017 passed by the learned Sessions Judge, Porbandar in Criminal Misc. Application No.990 of 2017, whereby respondent accused was granted bail in connection with offences registered before Udhyognagar Police Station being III - C.R. No.194/2016 for the offences punishable u/s 66(1-B), 65-E, 116(B) and 81 of the Prohibition Act .
(2.) The brief facts leading to filing of the complaint can be stated thus:- 2.1 The police had recovered contraband liquor worth Rs.38,180/- came to be raided and recovered and the present respondent accused was stated to have provided the entire raided goods of prohibited liquor at the scene of offence and was arrested on that basis.
(3.) In this case, learned Sessions Judge, after considering investigation papers and after submissions of both the sides, released respondent accused on bail by imposing suitable conditions.;