VINODBHAI @ VINO CHATURBHAI KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. J.K. Shah, learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent - State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant No.2-accused, namely, Valiben W/o. Vinubhai Chaturbhai Koli has prayed for anticipatory bail in connection with the FIR being C.R. No.11211010200088 of 2020 registered with Chuda Police Station, District Surendranagar for the offence punishable under Sections 65(f), and 81 of the Gujarat Prohibition Act, 1949.

(3.) Learned advocate for the applicant No.2 submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicant No.2 will keep herself available during the course of investigation, trial also and will not flee from justice. It is further stated that the applicant No.2 will remain present before the investigating officer on 2nd June, 2020 and will provide the permanent address.