NANDSINH SHIVRAJSINH RATHOD 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 III-C.R.No.148 of 2018 registered with Ankleshwar City Police Station, District Bharuch for the offences under Sections 65A,65E, 98(2) and 81 of the Gujarat Prohibition Act, ( "the Act").

(3.) When this Court noticed that the present applicant is seeking anticipatory bail for the FIR registered in the year 2018, the learned APP was directed to file a report with regard to his non-arrest and status of the investigation, which was carried out from the year 2018 onwards. Learned APP has supplied a report of the Investigating Officer, which is ordered to be taken on record.