PARMAR GANPATBHAI ARJUNBHAI 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.11207061220134 of 2022 registered with Shahera Police Station, District Panchmahal for the offences under Ss. 65(a) and 65(e) of the Gujarat Prohibition Act, 1949.

(3.) It is the case of the prosecution that the applicant has kept prohibited liquor, i.e. 1584 plastic and glass bottles, containing English alcohol and Beer worth Rs.1,65,360.00 in an adjacent house to the house of the applicant in the restricted area and at the time of raid, he was not found at the place of crime.