DIVYESH MAHESHBHAI KAMLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by 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 FIR being C.R. No.11200051210602 of 2021 registered with Dungra Police Station, Dist.Valsad for the offences under Sections 65(a), 65(e), 116(b), 81 and 98(2) of the Prohibition Act as well as under sections 465, 468, 471 and 114 of the Indian Penal Code, 1860.

(3.) The case of the prosecution is that when the police constable and other staff members were on patrolling together in Vapi area to curb the illegal prohibition offences, at that time one Maheshbhai Kamli was attempting to transport illegal prohibition liquor in a white coloured Hyundai i20 car having registration No.DD-03-K-0840.