ZALA KULDEEPSINH VIKRAMSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates appearing for respective parties through video conferencing.

(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 No.11217009200440 of 2020 registered with Harij Police Station, District:Patan for the offences under Sections 65 (A), 65 (E), 67­1A, 81, 83, 98 (2) and 1116 (B) of the Prohibition Act and under Sections 3, 177, 181 and 196 of the Motor Vehicles 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. Besides the applicant is available during the course of investigation and will not flee away from the justice. He also submitted that co­accused has been granted regular bail by the trial Court. He further submitted that in the affidavit of investigating officer it is mentioned that there are two antecedents. He submitted that in one case the applicant is acquitted, while the other case is of 2018. He further submitted that in view of affidavit, it is also clear that the applicant is arraigned as accused only on the basis of statement of the co­accused and there is no other material against the applicant. In view of the above, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.