LAKHABHAI ZHALABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for regular bail in connection with CR.No.11207048200140 of 2020 registered with Morva (Hadaf) police station, District: Pamchmahal for the offence punishable under sections 65A, 81, 116(B), 98(2) of the Gujarat Prohibition Act. The applicant is before this Court seeking regular bail under section 439 of the Code of Criminal Procedure.

(2.) It is the case of the prosecution that the present applicant and other two namely, one Ramesh N. Chauhan and Jigar Ganpatbhai are alleged to be the receivers of liquor, which was being carried by other co-accused. Those, who were traveling in Qualis car GJ-7R-9644 with the liquor and the co-driver namely, Mahesh and Deepsinh have already been released on regular bail by the Court. Present applicant is having 08 antecedents. According to him, there are no cases against him in last two years and he has been presently discharging the duties as Deputy Sarpanch.

(3.) This Court has heard learned advocate Mr. Sandip Patel for the applicant, who along the line of the petition has argued his matter. According to him, there has been false involvement of the applicant. It is politically motivated. The person has not been involved for the past two years and there is nothing to connect him with the offence. He is a permanent resident of village: Bhakor, Taluka: Godhra and the strictest condition may be imposed. According to him, the chargesheet has been alread filed and those travelling with liquor have already been considered by the Court.