SIDHRAJBHAI HIRAJI BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11195030200121 of 2020 registered with Mavsari Police Station, District Banaskantha for the offences under Sections 65(a), 65(e), 116-B, 81 and 98(2) of the Gujarat Prohibition Act, 1949.

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation of the applicant at this stage is not necessary. He further submits that the applicant will keep himself available during the course of investigation, as well as in the trial also and will not flee from justice. He further submits that there is no name of the present applicant in the FIR. He submits that the present applicant is falsely implicated and there is no need of custodial interrogation of the present applicant in the case. He further submits that the co-accused nos.1, 2 and 5 are released on regular bail by the trial court.