ARVINDBHAI @ ANNO NARANBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant - accused under Section 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with II- C. R. No. 184 of 2019 registered with Vartej Police Station, District: Bhavnagar for the offences punishable under Sections 8(B)(C), 20(A)(B) of the N. D. P. S. Act.

(2.) Heard learned advocate Mr. Mrudul Barot for the applicant and learned APP Mr. L. B. Dabhi for the respondent - State through Video Conference.

(3.) The learned advocate for the applicant - accused has submitted that the applicant - accused is an innocent person and falsely implicated in the offence in question. It is submitted that it is not a case where commercial quantity of contraband was found. Further, the applicant has nothing to do with the said contraband and only, since the applicant was found sitting on a land, which is the ancestral property, he is arraigned, otherwise, the applicant has no antecedents. Further, the investigation in the case is over and charge sheet is already filed and hence, there is no possibility of tampering and hampering with the evidence. Further, the applicant has family roots in the society and therefore, the applicant is not likely to flee away from justice. That the applicant will abide by whatever conditions imposed by the Court. The learned advocate for the applicant has further vehemently submitted that there is no direct involvement of the applicant - accused in the present case so far as allegation is concerned. It is, therefore, prayed that discretion may kindly be exercised and grant bail to the applicant - accused.