MAHESH SALAMBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Soni waives service of Rule on behalf of respondent State.

(2.) Heard Mr. Tanmay B. Karia, learned advocate for the applicants and Mr. Hardik Soni, learned APP for the respondent - State.

(3.) Mr. Karia, learned advocate for the applicants submits that the applicants are arrested only because of the truck belonging to them, is involved in the commission of the offence. He submits that there is no recovery or discovery from the applicants and the applicants are not having criminal antecedent except one case which was registered analogously in connection with the involvement of another truck for the commission of similar offence. It is submitted that in analogous offence, the applicants are released on bail. It is submitted that the investigation is over and the charge-sheet is filed. Therefore, there is no question of tampering with the evidence by the applicants. He, therefore, submits that the applicants may be released on bail by imposing suitable conditions.