BIHOL HITENDRASINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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.11206076200620 of 2020 before Vasai Police Station, District: Mehsana for the offences punishable under sections 465, 467, 471 and 473 of the Indian Penal Code and sections 65(a), 65(e), 116(B), 81 and 98(2) of the Prohibition Act.

(2.) Learned advocate for the applicant submits that the applicant is falsely implicated in the offence on the basis of statement of co-accused, he is not the owner of the Car, he has not changed the number plate, the applicant is not found at the place of offence, the role alleged against the applicant is that of supplier and the applicant has one antecedent.

(3.) Learned Additional Public Prosecutor appearing on behalf of the respondent-State has opposed grant of anticipatory bail looking to the nature and gravity of the offence.