DIVYARAJSINH @ KADI BALBHADRASINH GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No.11198053200867 of 2020 before Talaja Police Station, District: Bhavnagar for the offences punishable under sections 65(a), 65(e), 116(B), 98(2), 81, 66(1)(b) of the Prohibition Act.

(2.) Learned advocate for the applicant submits that the applicant is falsely implicated on the basis of statement of coaccused, the applicant is not named in the FIR, the role attributed to the applicant is that of the supplier of the contraband liquor and the applicant has four antecedents.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of anticipatory bail looking to the nature and gravity of the offence.