GOKULSING NARANSING DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned PP, Mr.Amin 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 applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R.No.A-11195035200047 of 2020 registered with Palanpur Taluka Police Station, Banaskantha for the offenses punishable under Sections 65(a)(e) , 81 , 83 , 98(2) and 116(b) of the Prohibition 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. He further submits that the applicant will keep himself available during the course of investigation, trial also and will not flee from justice.