PRAVINBHAI KABHSINHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 Prohibition C.R. No.11207061200037 of 2020 registered with Shahera Police Station, District Panchmahals for the offenses punishable under Sections 65(a), 65(e) and 81 of the Gujarat Prohibition Act, 1949 on any terms and conditions as may deemed fit.

(2.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. However, if the authorities feel so they can very well apply before the learned trial court. He further submits that the applicant will keep himself available during the course of investigation, trial also and will not flee from justice. It is further stated that the applicant will remain present before the Investigating Officer on 2nd June, 2020 and will provide the permanent address.

(3.) Learned advocate for the applicant, on instructions, states that the applicant is ready and willing to abide by all the conditions including imposition of conditions with regard to powers of Investigating Agency to file an application before the competent Court for his remand. He further submits that upon filing of such application by the Investigating Agency, the right of applicant-accused to oppose such application on merits may be kept open. Learned advocate, therefore, submitted that considering the above facts, the applicant may be granted anticipatory bail.