JAGDISHBHAI OBARAMJI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been preferred under section 438 of the Code of Criminal Procedure seeking anticipatory bail in connection with the first information report being III-C.R. No.42 of 2019 registered with Vastrapur Police Station, Ahmedabad for the offences punishable under sections 65(1)(e), 66(1)(B), 98(2) and 116(B) of the Prohibition Act.

(2.) Mr.Nirav Padhiyar, learned advocate for the applicant submitted that the present applicant apprehends arrest in the matter since police had found PUC in the unclaimed and unattended vehicle and on the PUC mobile number of the present applicant was reflected. It was, therefore, prayed that discretion may be granted in favour of the applicant.

(3.) Mr. Pranav Trivedi, learned Additional Public Prosecutor appearing on behalf of the respondent - State has opposed grant of anticipatory bail. He relying upon the report submitted that investigation is still in progress and the main accused is on a run and the PUC certificate also bears name of the present applicant and thus, no discretion should be excercised in favour of the present applicant.