RAMESHBHAI 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 the III-C.R.No.113 of 2019 registered with Surendranagar City "B" Division Police Station, Dist.- Surendranagar for the offence punishable under Sections 65(A) , 65(E) , 1 Rs.15(B), 98(2) and 81 of the Prohibition Act .

(2.) Heard Mr.Vicky B. Mehta, learned advocate for the applicant and Mr.J.K.Shah, learned APP, for the respondent - State.

(3.) Mr.Vicky B. Mehta, learned advocate for the applicant, has submitted that the applicant is an innocent person and wrongly been arraigned in the prosecution. It has further been submitted that by- now the charge-sheet has already been filed and as such, there is no likelihood of misuse of liberty in any form nor the case of the prosecution will be prejudiced in any form. It has also been contended that so far as present applicant is concerned, there are no criminal antecedent of any nature and in similar case, other co-accused persons have already been enlarged on bail. As a result of this, the present applicant also be released by imposing appropriate conditions.