RAMESHBHAI MANILAL PARMAR 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-208/2017 registered with Rajgadh Police Station, Panchmahal for the offences punishable under Section 65A , 65E , 116 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 submitted that the applicant is an innocent person, however, he has been falsely implicated in the alleged offences. It is further submitted that the applicant is working as Commander in Home-Guard and therefore, there is no question of the applicant being involved in any such kind of illegal activity. It is further submitted that so far as the other FIRs are concerned, the applicant has already been acquitted. It is further submitted that the applicant has wrongly been roped and no case is made out against him and ingredients of the alleged offences are not satisfied against the present applicant and substantial part of investigation is over. Therefore, there is no possibility of tampering with the evidence. It is further submitted that applicant is ready and willing to abide by the terms and conditions that may be imposed by this Court. Therefore, considering the nature and gravity of accusation made against the applicant and the role attributed to the applicant, he may be enlarged on regular bail by imposing suitable conditions.