UMESHKUMAR VINODBHAI SUTHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. I.H.Syed, learned Senior Counsel assisted by Mr.Shaan Munshaw, learned counsel for the applicant and ms. Krina Calla, learned APP for the 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.11207025211208 of 2021 registered with Godhara 'A' Division Police Station, Dist. Panchmahals, for the offences under Ss. 65 (f) of the Prohibition Act.= 406, 420, 465, 467, 468 and 471 of Indian Penal Code, 1860.

(3.) Learned advocate for the applicant submits that the applicant is innocent and he has been falsely implicated in the alleged offence. The applicant is tax advocate and has committed no wrong in relying upon any document which was provided by the complainant. The case is based on documentary evidence and he has no any past antecedent and in such circumstances, custodial interrogation of the applicant is not essential for the purpose of investigation.