PUSHKAR NARAYANLAL BHAGWANLAL AHIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant - Pushkar Narayanlal Bhagwanlal Ahir has filed this Application under Section 439 of the Code of Criminal Procedure for enlarging him on Regular Bail in connection with FIR being PROHI C.R. No. 11204028200025 of 2020 registered with Kapadwanj (Rural) Police Station, Kheda for the offences punishable under Sections 65(A) (E), 67(A), 116(B), 81 and 98(2) of the Prohibition Act .

(2.) Heard learned Advocate Mr. Kishan H. Daiya for the Applicant and learned APP Mr. Chindan Dave for the Respondent - State through Video Conference.

(3.) Learned Advocate for the Applicant / Accused has submitted that the Applicant is a permanent resident of Vallabhnagar, Udaipur, Rajasthan (now in Central Jail, Surat at Lajpore) is a law abiding citizen. That he is arrested for the offences under the Prohibition Act on 28.1.2020 and that the charge-sheet is filed. It is also submitted that on the date of incident the complainant and other police personnel were present at the police station and at that point of time, he received secret information that one Mahendra JIYO Lodging Tempo, with number plate lodged with the English Liquor and passing from Kapadvanj to Modasa Road and therefore the Police Personnel were called for local panchas and waited for the Tempo. After some time the Tempo came and the Police Officer intercepted the Tempo and after checking the same, English Liquor was found as narrated in the complaint and therfore the FIR is registered for the said offene.