BALVANT AKA BALVIRUMEDBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing. RULE. Learned Additional Public Prosecutor waives service of notice of rule for and 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 F.I.R. being C.R.No.III-129 of 2018 registered with Rajpardi Police Station, Dist.Bharuch for the offences punishable under Sections 65A, 65E, 81, 98(2) of the Gujarat Prohibition (Amendment) Act, 2017.

(3.) Learned advocate for the applicant submitted that the applicant is facing the aforesaid F.I.R. since 2018 but he has not been arrested yet. He has submitted that the trial in the case of other co-accused has already commenced. He has further submitted that the applicant is not even named in the F.I.R. and his name is disclosed by the co-accused and hence, he may be released on anticipatory bail. It is also submitted 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 trial also and will not flee from justice.