DILIPBHAI JILUBHAI JEBALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with FIR being C.R. No. III -114 of 2019 registered with Thangadh Police Station, District -Surendranagar for the offences punishable under Sections 65(A)(E) , 116-B , 81 and 98(2) of the Prohibition Act.

(2.) Heard learned Advocate Mr. Vicky B. Mehta for the Applicant and learned APP Mr. H. K. Patel for the Respondent State through Video Conference.

(3.) It is stated in the FIR that one Shri Govindbhai Gelabhai Parmar, Thangadh Police Station, the complainant stated that on 16.01.2019, when he along with other Police Officers were present at the head quarters, at that time the complainant received a secret information, and therefore, he reached at the scene of offence where other Police offecers were also present and the complainant was informed by the other Officers that Kanabhai Chhelabhai Kathi Darbar has stored Indian made foreign liquor in the field by using Truck and also storing illegal Indian made foreign liquor. It is also alleged in the FIR that when the Police along with the Panchas went to the place of information and they found that one truck as well as one utility jeep were stationed at the place of offence and on account of rainy season, their tyres were stuck in the mud. However, the persons seeing the Police vehicle ran away from the place of offence taking the advantage and Police found foreign liquor amounting to Rs. 5,68,800/- and beer tin amounting to Rs. 19,08,000/- and FIR came to be lodged.