SURESHBHAI SHAMBHUJI GANAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant Mr. Sureshbhai Shambhuji Ganava has filed this Application under Sec. 439 of the Code of Criminal Procedure for enlarging the Applicant on Regular Bail in connection with FIR being C.R. No. 11821052230042 of 2023 registered with Piplod Police Station, Dist: Dahod for the offences punishable under Ss. 65(e), 81, 98(2), 116-b of the Gujarati Prohibition Act.

(2.) Heard learned Advocate Mr Gajendra P Baghel for the Applicant and learned APP Mr. Himanshubhai Patel for the Respondent - State.

(3.) Learned Advocate for the Applicant / Accused has submitted that the role attributed to the present Applicant is driver and cleaner of the car carrying illegal liquor.