RANCHODBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by 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.11215038210135 of 2021 registered with Vasad Police Station, District Anand for the offences under Sections 65A, 65E, 116B and 98(2) of the Gujarat Prohibition Act.

(3.) Learned advocate for the applicant has submitted that there is no criminal antecedents against the applicant and the present FIR has been registered against the applicant as per the affidavit filed by the Investigating Officer before the Sessions Court. He has submitted that the truck, from which the muddamal illegal liquor has been found, does not belongs to him nor he is the owner of the truck. Learned advocate for the applicant has further 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 in the trial also and will not flee from justice.