VIMALBHAI CHANDUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of the respondent-State. 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.PART-C- 11214046211676 of 2021 registered with Palsana Police Station, Surat Rural, District Surat for the offences under Ss. 65E , 81 and 98(2) of the Prohibition Act and under Ss. 465 , 468 and 471 of the Indian Penal Code, 1860 ( IPC ).

(3.) It is the case of the prosecution that upon secret information, the police officers intercepted one grey colour Ecco Sport car. The driver of the said car ran away but police took the custody of the said car and found liquor of sum of Rs.2,83,200.00.