MANSUKHBHAI AMBUBHAI HADVADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Vasimraja A. Kureshi on behalf of applicant and learned Additional Public Prosecutor Mr.J.K. Shah on behalf of the respondent - State.

(2.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant prays for being released on anticipatory bail in connection with FIR No.11184008220248 of 2022 registered with Rangpur Police Station, Dist.: Chhotaudepur, for the offences punishable under Ss. 65(a), 65(e) and 98(2) of the Prohibition Act.

(3.) This Court has considered the FIR, wherein the allegation against the present applicant being that the prohibited liquor was found in the vehicle of the present applicant valued at Rs.5,47,670.00, and whereas it is the submission of learned advocate Mr.Kureshi that the present applicant was not involved in the illegal activity, and whereas it has been submitted that in fact, the present applicant is doing agricultural activity and also horticulture business, and whereas the workers of the present applicant were involved in the activity concerned.