RAJU GOGANBHAI SHAMALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ld. APP waives Rule for the State. This bail application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with an FIR being C.R.No.11203004210012 of 2021 registered with "C" Division Police Station, Junagadh, for the offence under the provisions of the Prohibition Act .

(2.) Learned advocate appearing on behalf of the applicant submits that the applicant was not found at the scene of offence and the house from which liquor was found does not belong to the applicant. It is further submitted that the applicant will not enter into the territory of Junagadh District and will live in Surendranagar District for a period as deem fir by this Court. Hence, 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.