LAWS(GJH)-2020-8-97

KIRANBHAI NAVALSINGHBHAI RATHVA Vs. STATE OF GUJARAT

Decided On August 04, 2020
Kiranbhai Navalsinghbhai Rathva Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicants-accused have prayed for anticipatory bail in connection with the FIR being C.R. No.III- 65 of 2018 registered with Jetpur Pavi Police Station, District Chhota Udepur, for the offenses punishable under Sections 65(e), 98(2) and 81 of the Gujarat Prohibition Act.

(3.) Learned advocate for the applicants submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicants will keep themselves available during the course of investigation, trial also and will not flee from justice.