YASHPALSINH DHANUBHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr.Ronak Raval waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R. No. I - 11189005200820 of 2020 registered with Morbi Taluka Police Station, District Morbi for the offenses punishable under the provisions of the Prohibition Act .

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicant will keep himself available during the course of investigation, trial also and will not flee from justice.