PARIKSHIT @ PARIYO RAJUBHAI BALDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application, the applicant has challenged the judgment and order dated 23.08.2019 passed by learned Additional Sessions Court, Rajkot in Criminal Appeal No.210 of 2019 in connection with FIR being C.R. No.III-169 of 2019 registered with Rajkot Taluka Police Station, Rajkot for the offence punishable under Sections 65(E) , 98(2) , 81 and 116(B) of the Prohibition Act.

(2.) Heard learned advocate for the applicant and learned APP for the respondent-State.

(3.) It is submitted by learned advocate for the applicant that impugned judgment and order passed by learned Court-below is completely illegal, against the principles of law and evidence on record. That the applicant is innocent person and he has not committed any offence as alleged in the FIR. That his name has been falsely implicated in the alleged offence. It is further submitted that the evidence was not properly appreciated by the Court-below as well as the circumstances of the case in its true perspective. It is further submitted that the muddamal seized by the police was not belonged to the applicant. That there is no direct evidence against the applicant. Considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on regular bail by imposing suitable conditions. It is requested by learned advocate for the applicant to quash and set aside the judgment and order dated 23.08.2019 passed by learned Additional Sessions Court, Rajkot in Criminal Appeal No.210 of 2019 rejecting the prayer for releasing him on bail and to allow this application granting regular bail.