RATHVA KAJANBHAI JAMBUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondent ?State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No.11184005200248 of 2020 before Karali Police Station, District: Chhotaudepur for the offences under Sections 65 (A) (E), 98(2), 116 ?B and 81 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. Besides the applicant is available during the course of investigation and will not flee away from the justice. Learned advocate for the applicant further submits that co ?accused Rathva Hulkarbhai Gujlabhai has been released on Anticipatory Bail by this Court (Coram: Hon'ble Mr.Justice R.P. Dholaria) vide order dated 01.07.2020 in Criminal Misc. Application No. 9105 of 2020, thus on the ground of parity, the present applicant may be released on Anticipatory Bail. In view of the above, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.