LILABHAI LAKHMANBHAI DESAI 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 applicants have prayed to release them on anticipatory bail in case of their arrest in connection with the FIR registered as III-C.R No.109 of 2019 before Mavsari Police Station, District: Banaskantha for the offence punishable under Sections 65(a)(e) , 98(2) , 99 and 116 -B of the 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. Besides the applicants are available during the course of investigation and will not flee away from the justice. Learned advocate for the applicants further submits that co-accused Jivrajbhai Nathubhai Rabari has been released on Anticipatory Bail by this Court (Coram: Hon'ble Mr. Justice Vipul M. Pancholi) vide order dated 27.02.2020 in Criminal Misc. Application No. 4309 of 2020, thus on the ground of parity, the present applicants may be released on Anticipatory Bail. In view of the above, the applicants may be enlarged on anticipatory bail by imposing suitable conditions.