SUKHIBEN Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R. No.11207061201248 of 2020 registered with Shahera Police Station, Dist. Panchmahals for the offences under Sections 65A, 65(e), 81 and 98(2) of the Gujarat Prohibition Act.

(3.) Learned advocate for the applicant has submitted that the applicant has no knowledge regarding the offence. He has submitted that the Police Officers received a secret information about the transaction of liquor that one Jank @ Pitu Kabhasinh Pagi has kept liquor in his vehicle and supplied the same to the applicant and hence, they raided the place of offence and found unattended vehicle bearing Registration No.GJ-03-HK-9136 with country made liquor of foreign brand worth Rs.1,74,900/-. It is further submitted that there is absolutely no material to connect the applicant with the offence, except the version of the prosecution that the vehicle in which the muddamal was found was parked near her house. Learned advocate has further submitted that the nature of allegations are such for which custodial interrogation of the applicant at this stage is not necessary. He further submits that the applicant will keep herself available during the course of investigation, as well as trial also and will not flee from justice.