PRAFULKUMAR HIMMATBHAI SOJITRA 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.11200010211771 of 2021 registered with Valsad Town Police Station, District Valsad for the offences under Ss. 465, 468, 471 and 114 of the Indian Penal Code, 1860 (IPC) and Ss. 65A, 65(e), 81, 98(2) and 116B of the Gujarat Prohibition Act, 1949.

(3.) The impugned F.I.R. has been lodged by the Assistant Police Constable, L.C.B. Valsad, alleging that on 24/9/2021, when the first informant along with the other Police personnel were in patrolling, they received a secret information that two unidentified persons are transporting illegal consignment of liquor in a grey colour TATA Harrier Car bearing RTO registration No.GJ-15-CK-7562 and is currently passing through the Bagwada Tollnaka and on the basis of such infromation, the first informant along with other Police personnel went to the place and set a watch and after a toiling effort, caught the accused Nos.1 and 2 with the car and upon the search of the said car, the Police found 1356 bottles containing 481.560 litres of Indian made Foreign Liquor worth of Rs.2,77,200.00 in total and also found two spare RTO registration plate bearing RTO registration No.GJ-05-RG-9218 and upon investigation, it was found that the true RTO registration number of the said TATA Harrier Car impounded by the Police was GJ-05-RG- 9218 and not GJ-15-CK-7652 and, therefore, addition of Ss. , 465, 468, 471 and 114 of the IPC was made. The impounded TATA Harrier car is registered in the name of the applicant.