NAYI AKSHAYKUMAR PRAKASHBHAI 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.11216010210080 of 2021 registered with Pethapur Police Station, District Gandhinagar for the offences under Sections 65(A)(E), 98(2) and 116 of the Prohibition Act.

(3.) Learned advocate for the applicant has submitted that the applicant is not named in the FIR, and the applicant is not an owner of the car. He has also submitted that prima facie, no evidence is there to connect the applicant with the alleged offence. He has also urged that the applicant has been falsely involved in the offence on the basis of suspicion.