VIJAYSINH CHAMPAKSINH RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr.Dabhi waives service of notice of Rule 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 FIR being C.R. No.11197005210534 of 2021 registered with Vadodara Taluka Police Station, Vadodara Rural for the offenses punishable under Sections 465, 467, 468, 474, 482, 483 and 120(b) of of the Indian Penal Code and under Sections 65(a), 65(e), 81, 83 and 98(2) of Prohibition Act.

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicant will keep himself available during the course of investigation, trial also and will not flee from justice.