RAMJIBHAI METRABHAI RATHVA 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 FIR being C.R. No.III-11184010210147 of 2021 registered with Panvad Police Station, Dist. Chhota Udepur for the offences punishable under Sections 65A, 65E and 83 of the Prohibition Act.

(3.) It is the case of the prosecution that the first informant is a Police Officer and on 28.04.2021, when the first informant along with other officers were on patrolling, he received a secret information that the applicant has kept stock of foreign liquor at his house and, therefore, the first informant and other officers arranged for panch witnesses from nearby and reached at the house, which was already opened and none was present therein and on search, two sacks of Indian Made Foreign Liquor (IMFL) being 84 bottles worth Rs.34,260/- were found, which were seized in front of the panch witnesses.