ASHISHBHAI JITABHAI GURJAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Application for anticipatory bail has been preferred under section 438 of the Criminal Procedure Code in connection with First Information Report registered with Mahuva police station, District: Surat being C.R.No.III-127 of 2017 for the offences punishable under sections 70(A), 81 and 65 of the Gujarat Prohibition Act.

(2.) According to the prosecution, the present applicant has sold 580 kgs of jaggery worth Rs.11,600/- and also seized Navsar worth Rs.11,800/-, which have been allegedly used by the co-accused Mevabhai Khemabhai Gurjar for making country made liquor at his place.

(3.) Present application is made before this Court on the ground that he is into the business of grocery for the past 7 to 8 years. He is not responsible for the use of the said grocery by his customers. He has no criminal antecedents and, therefore, his alleged involvement is bad in law.