GIRIRAJSINH BAPALAL SINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. J. K. Shah, learned Additional Public Prosecutor 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 Prohibition C.R. No.11211016200317/2020 registered with Dhrangadhara Taluka Police Station for the offenses punishable under Sections 65(E) (F), 70 (A) of Gujarat 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. It is further stated that the applicant will remain present before the Investigating Officer on 27th May, 2020 and will provide the permanent address.