MAYUR SHANTILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a bail application filed under section 439 of the Code of Criminal Procedure in connection with the complaint being FIR No.11214032202175 registered with Mandvi Police Station, Surat (Rural) for offences punishable under Sections 65-A, 65(e), 81, 83, 98(2) and 116-B of the Gujarat Prohibition Act.

(2.) Mr. Pravin Gondaliya, learned advocate for the applicant, submitted that the role attributed to the applicant is of being the Driver of the vehicle from which the illicit liquor was seized. He submitted that investigation is over and chargesheet has been filed. Co-accused has also been released on bail. It was, accordingly, urged that the present application may be allowed and the applicant herein may be released on regular bail.

(3.) Ms. Thakore, learned Additional Public Prosecutor, submitted that the applicant was found at the spot while he was in the process of carting the muddamal articles worth Rs.11.18 Lacs (rounded off). It was, therefore, prayed that no discretion may be exercised in favour of the applicant.