MAHENDRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed by the applicant - accused under Sec. 439 of the Code of Criminal Procedure for enlarging the applicant on Regular Bail in connection with C.R. No. 11824004211634 of 2021 registered with Songadh Police Station, District: Tapi for the offences punishable under Ss. 65(e), 81 and 98(2) of the Prohibition Act.

(2.) Heard learned advocate Mr. H. R. Prajapati for the applicant and learned APP Ms. Maithili Mehta for the respondent.

(3.) Learned advocate for the applicant - accused has submitted that the applicant - accused is an innocent person and falsely implicated in the offence in question. It is submitted that investigation is almost over and hence, further custodial interrogation may not be required. Further, the applicant has family roots in the society and therefore, the applicant is not likely to flee away from justice. That the applicant will abide by whatever conditions imposed by the Court. The learned advocate for the applicant has further vehemently submitted that there is no direct involvement of the applicant - accused in the present case so far as allegation is concerned. It is, therefore, prayed that discretion may kindly be exercised and grant bail to the applicant - accused.