PRAVIN BABULAL MEVADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Manan Patel on behalf of the applicant and learned Additional Public Prosecutor Mr. J.K. Shah on behalf of the respondent-State.

(2.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - original accused prays for being released on anticipatory bail in connection with FIR being C.R. No. III- 288 of 2019 registered with Deesa North Police Station, District: Banaskantha on 2/9/2019 for offences punishable under Ss. 65(A)(E), 81, 116(B) and 98(2) of the Gujarat Prohibition Act.

(3.) Learned Advocate Mr. Patel for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage may not be necessary. Besides, the applicant is available during the course of investigation and will not flee from justice. In view of the above, the applicant may be granted anticipatory bail.