JAYESHBHAI GHAMBHIRBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Additional Public Prosecutor Mr. Ronak Raval waives service of rule on behalf of the respondent State. In the facts and circumstances of the case, the present application was taken up for final consideration today itself.

(2.) It is in connection with the First Information Report bearing Crime Register No. III-2 of 2017 registered with Dediyapada Police Station, Narmada, on 16.01.2017 against the present applicant-accused for the offences under Sections 65E, 81 and 99 of the Prohibition Act, that this application under section 438 of the Code of Criminal Procedure, 1973 is presented by the applicant.

(3.) The allegations in the FIR relates to the offences committed under the Prohibition Act. On the basis of the secrete information, the police raided a place to find out the quantity of English liquor. The place was an agricultural field, which is shown to be the ownership of as many as ten persons and the applicant accused is one of them.