PRAKASHCHANDRA LOGARJI DANGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), praying for an order of regular bail in connection with an offence registered at C.R. No. 11209049220890 of 2022 registered with Talod Police Station, District: Sabarkantha, on 26/11/2022, for the alleged offence punishable under Ss. 65(a) , 65(e) , 81 , 83 , 98(2) and 116(B) of the Prohibition Act and Ss. 465 , 468 , 471 of the Indian Penal Code came to be added later.

(2.) Mr. Kunal S. Shah, learned advocate for the applicant, submitted that investigation in connection with the offence is over and charge-sheet is already filed.

(3.) As against that, Mr. Chintan Dave, learned APP, objected to the grant of bail to the present applicant on the ground that, from the neighboring State the prohibition muddamal in a huge quantity was brought in the vehicle, as claimed by the applicant himself, in his Dumper bearing Registration No. GJ-02-Z-8051, which was being piloted by another vehicle being Swift Desire Car, affixing fake number plates to mislead the Police.