(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.11207076200029 of 2020 registered with Vejalpur Police Station, Panchmahal for offence under Sections 65(a)(e) , 81 , 82 , 83 and 98(2) of the Prohibition Act.
(2.) Learned advocate Mr. Karia for the applicant submits that the applicant is arrested on the basis of statement of co-accused. Learned Advocate further submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.
(3.) 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. He further submits that the applicant has two past criminal antecedents.