OMPRAKASH RUGNATH RAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor 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.11208002200134 of 2020 registered with Ajidam Police Station, District: Rajkot for the offence punishable under Ss. 65(e), 116(B), 81 & 98(2) of the Gujarat Prohibition Act.

(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.