VINOD BABULAL KALAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the facts and circumstances of the case and with consent and request of learned advocates appearing for the parties, since the application was taken up for final hearing today through Video Conferencing, Rule, returnable forthwith.

(2.) Heard learned advocate Mr.Kishan Daiya for the applicant and learned Additional Public Prosecutor.

(3.) The present is an application under Section 439 of the Code of Criminal Procedure, 1973 seeking regular bail in connection with the F.I.R. No.CIII- 11210056200075 of 2020 dated 14th January, 2020 registered with Dindoli Police Station, Surat District. The applicant herein is shown as accused No.1 in the F.I.R. The allegations in the F.I.R. are inter alia that the police party during found quantity of liquor from the house of the applicant. Consequentially, offence under Section 65(e)(a) read with Sections 81 and 98(2) of the Gujarat Prohibition Act came to be registered.