State Of Gujarat vs Rameshbhai Vallabhbhai Rathod
2021 Latest Caselaw 17911 Guj

      R/CR.MA/20154/2021                                  ORDER DATED: 30/11/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 20154 of 2021

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                             STATE OF GUJARAT
                                   Versus
                       RAMESHBHAI VALLABHBHAI RATHOD
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Appearance:
MR CHINTAN DAVE, ADDL PUBLIC PROSECUTOR(2) for the Applicant(s)
No. 1
for the Respondent(s) No. 1,2
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 CORAM:HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN

                                  Date : 30/11/2021

                                   ORAL ORDER

The present application is filed for cancellation of bail granted by the learned Additional Sessions Court, Rajula in Criminal Misc. Application No.297 ofd 2020 for the offence punishable under Sections 66(1)(B), 65(A)(E), 81 and 98(2) of the Prohibition Act in C. R. No.11193045200969/2020 registered with Marine Police Station, Pipavav, Dist; Amreli wherein respondent Nos. 1 and 2 are found in possession of 144 bottles of IMFL.

Heard learned APP Mr. Chintan Dave for the applicant - State.

It is submitted that the respondents had transported 144 bottles of IMFL The detail affidavit by the Investigating Officer was filed opposing the regular bail application. However, without taking into consideration such affidavit, bail application was allowed.

R/CR.MA/20154/2021 ORDER DATED: 30/11/2021

Upon hearing learned APP and perusing the order of the Sessions Court, nothing has been produced on record by learned APP to apparently show that the order of the Sessions Court has any illegality. It is pertinent to note that regular bail application was filed by the respondents after charge sheet. Respondents are residents of Amreli and Bhavnagar. Considering all the aspect for allowing the bail application and in light of the judgment of the Honourable Supreme Court, regular bail was granted. There is nothing to show about breach of any condition by the respondents.

As such this Court does not find any illegality in the order of the Sessions Court and after considering all the aspect, the order is passed. Therefore, present application is summarily dismissed.

(RAJENDRA M. SAREEN,J) DRASHTI K. SHUKLA