HARESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R.No.III-45 of 2019 registered with Chuda Police Station, Dist. Surendranagar, for offence under Sections 65(A)(E) . 116(B), 81, 98(2) of the Prohibition Act .

(2.) Heard learned Advocate Mr. Laxmansinh Zala for the Applicant and learned APP Mr.Himanshu Patel for the Respondent State.

(3.) Mr. Jhala, learned advocate for the applicant submits that the applicant is not apprehending from the spot. He further submits that the farm house from which the contraband liquor is recovered is not of the ownership of the applicant. According to this submission, the applicant is arrested on the basis secret information only.