SIKANDARBHAI NAMDARBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed by the applicant - original accused, seeking regular bail under Section 439 of Cr. P.C., in connection with the FIR being C.R. No. 11204039200396 of 2020 registered with Mahudha Police Station, District Kheda for the offences punishable under Sections 65(a), 65(e), 67A, 116-B, 81, 98(2), 99 of the Gujarat Prohibition Act.

(2.) It is sought to be submitted by the learned advocate Mr.Pandya for the applicant that the chargesheet has already been filed against the petitioner, and therefore, there is no possibility of the applicant tampering with the evidence. He further submitted that the alleged offences are triable by the Court of Magistrate and considering the nature and gravity of the offences, the applicant be released on bail.

(3.) However, the learned APP Ms. Moxa Thakkar appearing for the respondent - State resisted the present application by submitting that foreign made liquor worth Rs.11 lac was seized from the vehicle driven by the applicant, and the charge-sheet has been filed in the case, which shows the prima facie involvement of the applicant.