SUNILBHAI VIRSINGBHAI CHAUDHRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure by the applicant for regular bail in connection with First Information Report being Prohibition C.R.No.III -262 of 2016 registered with Mandvi Police Station, District: -Surat Rural for the offences punishable under Sections 66(1)B, 65(A)(E), 116(2) and 81 of the Prohibition Act.

(2.) Heard learned counsel for the applicant and learned Additional Public Prosecutor for the respondent -State.

(3.) Learned advocate for the applicant submits that the applicant is an innocent person, however, he has been faslsely implicated. It is further submitted that substantial part of investigation is over and the offences are triable by the magistrate, now there is no possibility of tampering the evidence. It is submitted that the applicant is not having any criminal antecedents. It is further submitted that the applicant is ready and willing to abide by all the conditions which may be imposed by this Court and, therefore, on the ground of parity, the applicant may be enlarged on regular bail.