NOORMOHAMMED ABDULWAHAB SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R. No.11824004200785 of 2020 registered with Songadh Police Station, District Tapi for the offences under Sections 468 and 471 of the Indian Penal Code, 1860 and sections 65E, 81, 83, 98(2) and 99 of the Gujarat Prohibition Act, etc.

(3.) Learned advocate for the applicant has submitted that the prohibited material is recovered from the custody of accused Nos.1 and 2. He has submitted that the applicant had given the vehicle on rent to the accused No.1 and when the vehicle was detained, the accused Nos.1 and 2 were present therein. He has further submitted that there is nothing to connect the applicant with the alleged offence. He has submitted that the nature of allegations are such for which custodial interrogation of the applicant at this stage is not necessary. He further submits that the applicant will keep himself available during the course of investigation, as well as trial also and will not flee from justice. He further submits that the accused Nos.1 and 2 have already been enlarged on regular bail by this Court vide order dated 12.02.2021 passed in Criminal Misc. Application No.294 of 2021.