KRUNAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with an FIR being C.R.No.III - 594 of 2019 registered with Khambhaliya Police Station, District: Devbhoomi Dwarka for the offences under Sections 65(E) , 81 , 83 , 98(2) of the Indian Penal Code.

(2.) Mr. Anandjiwala, learned advocate for the applicant submits that the present application is preferred after submission of the charge-sheet. He submits that the co-accused Nos.2,4,6,8 are released on bail by the Sessions Court. He submits that the applicant was only sitting in the truck in which illicit liquor was being transported. He submits that since the charge-sheet has already been filed, there is no possibility of tampering with the evidence. Therefore, he urges that the applicant may be released on bail on appropriate terms and conditions.

(3.) Ms. Monali, Bhatt, learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed the application. She vehemently submits that huge quantity of illicit liquor was found from the truck in which the applicant was travelling. It is her submission that the applicant has criminal antecedent and if he is released on bail, he is likely to indulge in the similar activity. She also submits that case of the present applicant is comparable with the co-accused persons, who are released on bail by the Sessions Court. She, therefore, urges that the application may be rejected.