MANGALSINH DEVISINH JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP 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 C.R. No. 11217019201076 of 2020 registered with Patan City 'A' Division Police Station, Patan for the offenses punishable under sections 65(A)(E), 67- 1A, 81 and 98(2) of the Prohibition Act and under Sections 181, 182 and 195 of the M.V. 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.