JITENDRABHAI JASUBHAI CHUNARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Kartikkumar G. Barot, learned advocate appearing for the applicant and Ms.C.M.Shah, learned APP appearing for the respondent State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No.11192002200865 of 2020 before Aslali Police Station, District: Ahmedabad for the offences under Sections 65(b), 65(c), 65(e), 65(f) and 81 etc. of the Gujarat Prohibition Act.

(3.) Mr. Barot, learned advocate for the applicant, submits that the applicant is ropped in the case on the basis of statement of co-accused person. He submits that the coaccsued is released on regular bail. He further submits that the applicant has no past antecedents and therefore considering the guidelines issued by the Hon'ble Supreme Court in the case of Siddharam Satlingappa Mhetre V. State of Maharashtra , 2011 1 GLH 11, the applicant may be released on anticipatory bail.