UTTAM 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.11210045221313 of 2022 registered with Pandesara Police Station, Surat City, District Surat for the offences under Ss. 65(e) , 81 and 116B of the Prohibition Act.

(3.) Learned advocate for the applicant has submitted that the premises, from which the muddamal liquor and beer worth Rs.3,00,240.00 was recovered, does not belong to him. It is submitted that there is no evidence that the said premises was taken on rent by the applicant and in fact, the same belongs to the brother-in-law of one of the accused. It is submitted that there are no antecedents of the applicant.