JANAKBHAI JAGDISHBHAI JOGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Sec. 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.11214032202175 of 2020 registered with Mandvi Police Station, District: Surat Rural for the offences under Ss. 65-A, 65-e, 81, 83, 98(2) and 116-B of the Gujarat Prohibition Act.

(3.) Learned advocate for the applicant submits that the applicant has been falsely implicated in the alleged offence. He has no any past antecedents of like nature and custodial interrogation of the applicant is not essential for the purpose of investigation. It is submitted that co-accused has been granted anticipatory bail by this Court vide order dtd. 9/3/2022 passed in Criminal Misc. Application No.4242 of 2022.