PANKAJ MAFATBHAI BHOI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R.No.11192002201167 of 2020 with Aslali Police Station, District Ahmedabad for the offences punishable under Sections 65(e), 116-B and 81 of the Gujarat Prohibition Act, 1949.

(3.) Learned advocate for the applicant has submitted that the allegations made against the applicant are vague and he has been falsely implicated in the alleged offence. He has further submitted that the applicant was not present at the place of offence from where the alleged material has been seized and further he was not found with the liquor bottles.