LAXMAN Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No. 11214023201375 of 2020 before Kadodara GIDC Police Station, District: Surat Rural for the offences under Sections 65(A) , 65(E) and 81 of the Prohibition Act.

(3.) Mr. Jaydeep Sindhi, learned advocate for the applicant, submits that the applicant is arrested on the basis of secret information. He submits that the illicit liquor is recovered from the locked house, which is not in ownership of the applicant. He also submits that the applicant has no criminal antecedents and the illicit liquor is not found from the conscious possession of the applicant. He further submits that on the date of the raid, the applicant was out of town and there is no material whatsoever to connect th notice of rule on behalf of the respondent-State.