DHRUPESH JAYANTHIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed by the applicant to get anticipatory bail under sec. 438 of the Criminal Procedure Code, 1860 ( IPC ) in connection with the First Information Report registered vide C.R.No.I-11210015230003 of 2023 at D.C.B. Police Station, Surat City for the offences punishable under Sec. 65(a), 65(e), 81, 83 and 98(2) Gujarat Prohibition Act.

(2.) The case of the prosecution is that the accused person named in the FIR, with an intention to sell different brand of foreign made liquor i.e. Whisky for an amount of Rs.02,30,400.00 along with two mobiles, cash amount of Rs.20,000.00, have been arrested on the spot. Out of them, some of the accused persons are absconding. With these sorts of allegations, FIR Came to be filed against the present applicant and other accused.

(3.) Learned Advocate appearing for the applicant submitted that in the FIR, there is no whisper about the role of applicant in committing offence. He has further submitted that there is no specific role of present applicant. It is further submitted that the IO has filed an affidavit, wherein, no specific role of the present applicant is attributed.