KISHANKUMAR NATVARLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Monali Bhatt, learned Additional Public Prosecutor, waives service of notice of rule on behalf of respondent-State.

(2.) This application has been preferred under section 438 of the Code of Criminal Procedure seeking anticipatory bail in connection with the first information report being FIR No. 11200011210511 of 2021 registered with Valsad Rural Police Station, District: Valsad for the offences punishable under sections 65(a), 65(e), 81, 98(2) of the Gujarat Prohibition Act and Section 465, 468, 471 and 114 of the Indian Penal Code.

(3.) Learned advocate for the applicants submitted that the allegations is that prohibitory liquor worth Rs. 1,54,600/- was found in vehicle TATA Nexon Car GJ-15-CB-8345. He has submitted that the allegations against the applicant is of piloting the car bearing No. GJ-15-CB-8345. He has submitted that there are no specification regarding the present applicant's vehicle and there are no criminal antecedent against him. He has, therefore, prayed that discretion may be granted in favour of the applicant.