OMPRAKASH @ BALLU MANGYARAM @ MANGIRAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(2.) This application is filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973 for regular bail in connection with FIR registered as C.R.No.I-5 of 2019 with Panthawada Police Station, District Banaskantha for the offences punishable under Sections 65(A) (E) and 98(2) of the Gujarat Prohibition Act and under Sections 406, 420, 465, 467, 468, 471 and 120B of the Indian Penal Code.

(3.) Learned advocate for the applicant has submitted that the allegations made against the applicant are vague and he has been falsely implicated in the alleged offence. He has further submitted that the applicant has been arrested on 13.02.2020 and has been incarcerated since then. He has also submitted that there is no direct evidence against the applicant and the mudammal is not yet recovered. Learned advocate has also submitted that the applicant has no antecedent. He has also submitted that the other co-accused have been released on regular bail by this Court. He has further submitted that the present applicant arraigned as an accused on the basis of the statement of the co-accused.