RAMESHBHAI LALANBHAI GUPTA 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 169/2017 registered with Dungri Police Station, District Valsad, for the offences punishable under Sections 65(A) (E), 81 and 98(2) 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 offences. 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 District Valsad and also having responsibility towards his family, 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 further submitted that the applicant is young age of 20 years and there is no criminal antecedents against him. It is further 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 and the role attributed to the applicant, he may be enlarged on regular bail by imposing suitable conditions.