VIKRAMJI CHAMNAJI THAKOR 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 in connection with the FIR registered vide C.R.No.I-11195001220520 of 2022 at Aagthia Police Station, Banaskantha for the offenses punishable under Ss. 65(a)(e), 116-B, 98(2), 99 and 81 of the Gujarat Prohibition Act.

(2.) The case of the prosecution is that the first informant has received information that two accused persons, having traveled with Indian and Foreign made liquor without permit, worth of Rs.84,604.00, arraigned as accused in the present offence. 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 the applicant herein was not found from the place and his name is arranged as an accused only on the basis of the statement of the co-accused. He has not played any role. It is submitted that no recovery or discovery is made from the present applicant and therefore, the present applicant may be enlarged on bail.