MEHUL NATWARBHAI KAHAR 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. 11197057200202 of 2020 registered with Waghodiya Police Station, District- Vadodara Rural for the offences punishable under Sections 65(a), 65(e), 81, 83 and 98(2) of the Gujarat Prohibition Act and under Sections 465 , 467 , 468 , 474 , 482 , 483 and 120B of the Indian Penal Code.

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

(3.) As per the case of prosecution that on 10.02.2020, when the complainant along with other Police Staff were on Patrolling, at that time, they got the information from the secret informant that Mehulbhai Kahar and Vipulbhai Chavda has kept prohibited liquor stock in their self- owned property in the farm situated at Village: Dudelav, on which the police conducted raid at the said place, whereby the police found original accused No. 1 with the prohibited muddamal liquor stock of total 5535 bottles worth Rs. 22,12,800/- which was kept without any pass or permit. It is alleged that the company's label on the alleged muddamal of liquor bottles, batch numbers were not mentioned and hence, the company label was found to be false and bogus and the same was used as genuine. It is further alleged that the other co-accused had ran away from the alleged place of incident, and thus, the original accused persons have committed the alleged offences, so FIR came to be lodged.