A.S. Supehia,J. - (1.)Heard the learned advocates for the respective parties through video conferencing.
(2.)The present application is filed under Section 439 of the Code of Criminal Procedure, 1973 seeking regular bail in connection with an FIR being C.R. No.11192010200357 of 2020 registered with Bagodara Police Station, Dist.Ahmedabad for the offences punishable under Sections 65(e), 116(b), 81, 98(2), 83 of the Gujarat Prohibition Act.
(3.)Learned advocate appearing for the applicant submitted that the applicant is sought to be implicated in the crime in question on the basis of being a driver of the Truck from where the liquor worth of Rs.13,68,000/- was found. He has submitted that the applicant has been falsely roped in the offence. He has further submitted that the applicant is not found in conscious possession of the contraband article. Lastly, it is urged by the learned advocate for the applicant that the applicant may be released on bail.