JALAMSINH RANDHIRSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor, waives service of notice of rule on behalf of respondent-State.

(2.) This application has been preferred under section 438 of the Code of Criminal Procedure seeking anticipatory bail in connection with the first information report being FIR No.11211024200229 of 2020 registered with Zinzuwada Police Station for the offences punishable under sections 65(a), 65(e), 116-B, 81 and 98(2) of the Prohibition Act.

(3.) Mr. Zubin Bharda, learned advocate with Mr. Dhruvik K.Patel, learned advocate for the applicant submitted that the applicant has been falsely implicated in the matter. The mudamal, as alleged was found in some bushes. The applicant has not been found at the place of offence. He submitted that co-accused have been granted anticipatory bail by this Court. It was, therefore, on the ground of parity, prayed that discretion may be granted in favour of the applicant.