MUKESHBHAI NANJIBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor waives service of notice of rule for and on behalf of respondent-State.

(2.) By way of present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the Prohibition C. R. No.11211016200341 of 2020 registered with Dharangadhara Taluka Police Station, Surendranagar for the offence punishable under Sections 65(F) of the Prohibition Act.

(3.) Learned advocate appearing on behalf of the applicant through video conferencing 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.