YUVRAJSINH RAJENDRASINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Even in the second round, none appeared on behalf of the applicant. Hence, this Court had no other alternative but, to proceed with the matter and accordingly, the matter is decided on matters.

(2.) This application has been preferred under sec. 438 of the Code of Criminal Procedure seeking anticipatory bail in connection with the complaint being FIR No.11993004220480 registered with Bhachau Police Station, District : Kachchh East - Gandhidham for the offences punishable under Sec. 65-A, 65-E, 116-B, 81 and 98(2) of the Gujarat Prohibition Act.

(3.) Heard learned APP for the respondent State and perused the material on record. In the impugned FIR, it is alleged that the police party received a secret information that the applicant herein was involved in the trade of prohibited liquor and that at the place mentioned in the FIR, the applicant is involved in the trading of prohibition liquor. Thereafter, a raid was carried out. At the relevant time, an individual was noticed at an isolated place standing near a motor-cycle which had no Registration number plate. On noticing the police party, the said individual fled from the place and during the course of investigation, the name of the applicant herein appeared as one of the accused. In the Affidavit filed by the I.O., the applicant herein appears to have several antecedents. The total muddamal recovered from the spot was valued at about Rs.5.16 Lacs.