(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.11202009210947 of 2021 registered with City "B" Division Police Station, Dist.Jamnagar for the offences punishable under Sections 65A, 65E, 116B, 81 and 98(2) of the Prohibition Act.
(3.) It is the case of the prosecution as narrated by the applicant that upon receiving a secret information, one car was intercepted by the police, wherein the accused No.3 was caught with the muddamal liquor being English Liquor 276 bottles worth Rs.1,38,000/- from his car. It is alleged that the applicant is shown as the proposed purchaser of the said muddamal and hence, the present F.I.R. has been filed.