PRUTHVI @ MUNNO PRAVINBHAI KHACHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Application is filed by the Applicant - Accused under Section 438 of the Code of Criminal Procedure for enlarging the applicant on Anticipatory Bail in connection with FIR being C.R. No. 11190001200093 of 2020 registered with Barvada Police Station, District- Botad for the offences punishable under Sections 65(E) , 81 and 116(B) of the Prohibition Act.

(2.) Heard learned Advocate Mr. Hardik Dave for learned Advocate Mr. Pawan A. Barot for the Applicant and learned APP Mr. H. K. Patel for the Respondent State through Video Conference.

(3.) As per the case of the prosecution, complaint came to be filed by Mr. S. Y. Zala - Police Sub-Inspector inter-alia alleging that the complainant along with other Police Officials came to know about the prohibited liquor is kept next to the farm of Gorabhai Valabhai Bharwad and the same is belonging to present applicant and other accused person viz. Manubhai Nazbhai Dhadhal. It is further alleged that thereafter all the mentioned Police officials along with two Panchas were reached at the alleged place of incident, i.e. next to the farm of Gorabhai Valabhai Bharwad, Village- Chachariya and found prohibited liquor worth Rs. 1,98,000/- in 660 bottles but nobody was found from the place of incident and FIR came to be lodged.