AZIMUDDIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent- State of Gujarat.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.18824004200996 of 2020 registered with Songadh Police Station, District : Tapi for the offences under Sections 65(e), 81, 83 and 98(2) of the Gujarat Prohibition Act.

(3.) Mr. Sheth, learned advocate appearing for the applicant, submits that the applicant was only piloting the car, in which, the liquor worth Rs.93,600/- was being transported. He further submits that the applicant has six criminal antecedents, however, in this case, he was implicated on the basis of statement of co-accused. It is his further submission that there is no recovery or discovery on the part of the applicant. He further submission that investigation is almost over and formality of filing the charge sheet is remain. He submits that considering the nature of the offence, the applicant may be enlarged on appropriate terms and conditions.