JAGBIRSING SURJITSING LADAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present successive application is filed under section 439 of the Code of Criminal Procedure, 1973 by the applicant for regular bail in connection with an FIR being C.R.No.III - 397 of 2017 registered with Kamrej Police Station, District: Surat for the offences punishable under Sections 65-E, 81 and 98(2) of the Prohibition Act.

(2.) Heard the learned advocate for the applicants and learned Additional Public Prosecutor for the respondent-State.

(3.) Learned advocate for the applicants submits that as per allegation against the applicants, the applicants in collusion with each other, were transporting the liquor and they were caught by the police. The applicant is an innocent person, however, he has been falsely implicated in the offence. It is submitted that charge-sheet is filed and therefore, there is no possibility of tempering with the evidence. The applicants have no criminal antecedents. The alleged offences against the applicants are triable by the Magistrate. The applicants are in jail since 01.08.2017.