KALPESH PRAMODBHAI BAROT 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-1/2017 registered with Halol Rural Police Station, District Panchmahal, for the offences punishable under Sections 65(E), 98(2) and 81 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 the co-accused namely Balvantsinh Damsinh Paramar has been released on regular bail by the learned Sessions Court, Halol at Panchmahal, vide order dated 02.11.2017. It is further 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 Vadodara District 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 ready and willing to abide by the terms and conditions that may be imposed by this Court, and therefore, the applicant may be enlarged on bail. Learned advocate for the applicant, upon instructions, states that without prejudice to his rights and contentions, the applicant is ready and willing to deposit Rs.10,000/- before the District Legal Services Authority, Panchmahal, at the time of executing his bail bond before the concerned trial Court.