ASHISH BAKABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants - accused have prayed for anticipatory bail in connection with the FIR being C. R. No. 11184005230010 of 2023 registered with Karali Police Station, Dist. Chhota Udepur for the offences punishable under Ss. 65-A , 65 (e), 98 (2), 81 and 83 of the Prohibition Act .

(2.) As per the FIR, when highway checking was going on near Bhindol Chokdi (Crossroad), a motorbike rider came and when he was asked to stop instead of stopping, he throw away one bag and when the aforesaid bag was examined, Indian made foreign liquor worth of Rs.33,000.00 found from it. Though the present applicant was found at the scene of offence and it was that Sukhram Nanjibhai Rathva was riding the motorbike but upon his interrogation he submitted that the aforesaid liquor was supplied to him by one Ashishbhai (Madhya Pradesh) and that is how the present applicant has preferred this application for anticipatory bail.

(3.) I have heard learned advocate Ms. Vyas for the applicant who has submitted that the present applicant is not named in the FIR and it is only on the basis of the statement of co-accused that he is likely to be arrested and therefore, this application for anticipatory bail is preferred.