DIPAK BALDEVJI DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No.I-11191037201031 of 2020 before Odhav Police Station, Ahmedabad for the offences under Sections 66(1)(b), 65(e), 98(2) and 81 of the Prohibition Act.

(2.) Heard Mr. Sanjay Prajpati, learned advocate for the applicant and Mr.Hardik Soni, learned APP for the respondent-State.

(3.) Mr. Prajapati, learned advocate for the applicant submits that the applicant is not named in the FIR. It is his further submission that the vehicle from which the liquor worth Rs.2080/- was found was not of the ownership of the applicant. The applicant is implicated in the offence only because of his past antecedents. He further submits that the co-accused persons are released on regular bail by the trial court. Hence, he submits that the applicant may be enlarged on anticipatory bail on appropriate conditions.