RAJUBHAI DHIRUBHAI BHALALA 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.11214020200340 of 2020 registered with Kamrej Police Station, Surat Rural for offence 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.