DILIPKUMAR ASVINBHAI JUAARAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application by the applicant under Sec. 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered at C.R. No.11209020220624 of 2022 before Idar Police Station, Sabarkantha for the offence under Ss. 65A, 65(e), 116B, 81, 83 and 98(2) of the Prohibition Act.

(2.) Learned advocate appearing on behalf of the applicant would submit that the present applicant was involved in the alleged offence on the basis of the statement of the co-accused, there are no direct allegations against the present applicant. He further submitted that the applicant had personally remained present before the Investigating Officer as per the direction of the Co-ordinate Bench of this Court vide order dtd. 23/6/2022 and his statement was also recorded. He submitted that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.

(3.) On the other hand, the learned Additional Public Prosecutor appearing for the respondent-State has opposed this application and granting anticipatory bail to the applicant looking to the nature and gravity of the offence.