SHAIKH MOHAMMAD TAUFIQ GULAMHUSEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for anticipatory bail under Sec. 438 of the Code of Criminal Procedure in connection with the FIR bearing C.R. No.11191034220380 of 2022 registered with Naranpura Police Station, District: Ahmedabad for the offences punishable under Ss. 66(1)(B) , 65(A) , 65(E) , 116-B , 98(2) and 81 of the Prohibition Act.

(2.) Heard learned counsel appearing on behalf of the applicant and learned Additional Public Prosecutor appearing for the respondent - State.

(3.) Learned counsel appearing for the applicant has submitted that the applicant is innocent and falsely implicated in the alleged offence. He has submitted that there is no any antecedent against the applicant. He has also submitted that the applicant was not named in the FIR and he arraigned as an accused in the alleged offence on the basis of the statement of the co-accused. He has submitted that the applicant was involved in the offence in 2020 wherein he was released on bail and there is no direct allegations against the applicant. He has submitted that the applicant may be released on bail.