PRADEEPSINH BHUPATSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11993006211875 of 2021 registered with "A" Division, Gandhidham Police Station, District Kutch East Gandhidham for the offences under Ss. 65(a) , 65(e) , 116B and 81 of the Prohibition Act.

(3.) Learned advocate for the applicant has submitted that the applicant has not committed any offence and he was not aware about the said incident and no one has been arrested from the spot. It is submitted that the applicant has not played any role in the alleged incident. It is submitted that the liquor was found from the opposite house of the applicant's house and on the basis of this only, he is arraigned in the alleged offence.