INDERKUMAR JIYARAM CHAUDHARY 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 has prayed for anticipatory bail in connection with the FIR being C.R. No.11189008210916 of 2021 registered with Wankaner Taluka Police Station, District: Mrobi for the offence punishable under Ss. 65(a), 65(e), 98(2), 116(B), 83 & 81 of the Indian Penal Code.

(3.) Learned advocate for the applicant submits that the applicant is innocent and he has been falsely implicated in the alleged offence. He has no past antecedent of like nature and custodial interrogation of the applicant is not essential for the purpose of investigation.