IBRAHIM ISMAIL MAMAD SAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present application is filed under Section 439 of the Code of Criminal Procedure in connection with FIR bearing C.R. No.II4 of 2013 with Khavda Police Station for the offences punishable under Sections 4(1)(a) of the Mines And Minerals Act.

(2.) MR . Ashish M. Dagli, learned advocate for the applicants submitted that the applicants have not committed any offence as alleged and have been falsely implicated in the commission of offence. It is the case of the present applicants that they are the Drivers of the vehicle and they were unaware that transportation of minerals is illegal and they were paid for miscellaneous work of Rs. 200 to 500 per day. It is also submitted that in a similar case, the application for bail was considered by this Court and the applicants of that application were released by this Court vide order dated 16.5.2013. It is also submitted that the present applicants are coming from poor strata of society and there is no other criminal antecedents against them and prayed to release them on regular bail.

(3.) I have heard learned Advocates appearing for the parties and perused the record and also considered the submissions made by the learned Advocates for the respective parties.