RAJUBHAI NANJIBHAI THAKOR 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.11215021200520 of 2020 registered with Petlad Town Police Station, District : Anand for the offences under Sections 65(e), 81, 83 and 116-B etc. of the Indian Penal Code.

(2.) Mr. Javed Qureshi, learned advocate for the applicant, submits that investigation is over and charge sheet is filed. He further submits that the applicant has been implicated in the present case on the basis of statement of co-assued person and there is no legally admissible evidence against the applicant except the statement of co-accused and therefore, considering the nature of the offence, the applicant may be enlarged on appropriate terms and conditions.

(3.) Mr. Soni, learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of regular bail. He submits that there is huge quantity of liquor worth more than Rs.1,50,000/- is recovered. He further submits that looking to the gravity of the offence, the applicant may not be released on bail. However, he submits that if the Court is inclined to release the applicant on bail, reasons may not be assigned on the merits of the case.