DHARMENDRAKUMAR RAVJIBHAI BAROT 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.11188002200769 of 2020 before Bayad Police Station, District: Arvalli for the offences punishable under section 7 of the Essential Commodities Act.

(2.) Learned advocate for the applicant submits that the total unaccounted goods was of Rs.5,77,520/- out of which the authority has released the goods of Rs.5,20,000/- and goods of Rs.50,000/- has been seized; the applicant was detained under the PBM and thereafter he is released; the punishment is of 7 years and the applicant is local resident and would be available for interrogation and trial.

(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.