KULDEEPSINH DILIPSINH CHAVDA 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.11206075202224 of 2020 before Visnagar City Police Station, District: Mahesana for the offences punishable under sections 65(a), 65(e), 81, 98(2) and 116 of the Prohibition Act and sections 465, 468, 471 and 120(B) of the Indian Penal Code.

(2.) Learned advocate for the applicant submits that the applicant is falsely implicated on the basis of statement of co-accused and the applicant is not named in the FIR. . It is further submitted that considering the nature of allegations, role attributed to the applicant, the applicant may be enlarged on anticipatory bail by imposing suitable conditions. Learned advocate for the applicant on instructions states that the applicant is ready and willing to abide by all the conditions including imposition of condition with regard to power of investigating agency to file an application before the competent Court for his remand. It is further submitted that upon filing such application by the investigating agency, the right of the applicant-accused to oppose such application on merits may be kept open.

(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.