BHARATKUMAR LAXMANBHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R.No.III-818 of 2019 before Navsari Rural Police Station, District: Navsari for the offences under Sections 65(A)(E), 116(2), 81 and 98(2) etc. of the Gujarat Prohibition Act.

(3.) Learned advocate for the applicant submits that the applicant is implicated in the case on the basis of statement of co-accused. The accused has not past antecedents as is revealed from the affidavit of the Investigating Agency filed in the trial Court. He further submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides the applicant is available during the course of investigation and will not flee away from the justice. In view of the above, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.