RAJESHKUMAR @ LALO NATWARLAL ... 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 C.R.No.III-171/2017 registered with Vejalpur Police Station, District Panchmahal, for the offence punishable under Section 65(E) of the Gujarat Prohibition Act.

(2.) Heard learned advocate 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 falsely implicated in the alleged offence. It is submitted that substantial part of investigation is over, and therefore, there is no possibility of tampering with the evidence. It is further submitted that the applicant is having root in Panchmahal District and having responsibility towards his family, and therefore, there is no likelihood to his run away from the trial and his presence can be secured at the time of trial by imposing suitable conditions. It is lastly submitted that the applicant is ready and willing to abide by the terms and conditions that may be imposed by this Court, and therefore, considering the nature and gravity of the accusation made against the applicant, he may be enlarged on regular bail by imposing suitable conditions.