SACHIN SAKRABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the F.I.R. being C.R. No.11993003210552 of 2021 registered with Anjar Police Station, Dist.Kachchh (East) Gandhidham for the offences under Sections 65A, 65E, 116B and 98(2) of the Prohibition Act.

(3.) The case of the complainant / police personnel is that when they were patrolling at that time they received a secret information from their sources that the applicant is bringing foreign made liquor for selling purpose in a Chhota Hathi vehicle and hence, the police personnel called two panchas and reached at Village Varsamedi near Rabari Vas, where the police personnel had seen one person standing near that Chhota Hathi vehicle, who ran away from the spot and two panchas identified that person as the present applicant. It is further alleged that the police personnel found 228 bottles foreign made English liquor in the said vehicle. In view of the aforesaid facts, the present FIR has been registered against the applicant.