VIKRAMSINH DANUBHA RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) Heard Mr. Popat, learned advocate, for the applicant and learned APP, for the respondent-State.

(3.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R. No. III - 83/2017 with Prabhash Patan Police Station for the offences punishable under Sections 65(E) , 81 , 98(2) and 99 of the Prohibition Act. 3.1 The gist of the case is that upon secret information received by the complainant, one car has been intercepted and at that time, the accused person has run away from the scene of offence. From the car, country-made liquor worth Rs.12,000/- has been found. Hence, present FIR.