SNEHAL ISHWARLAL PATEL 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-accused has prayed for anticipatory bail in connection with the FIR being C.R. No. I - 11824004220673 of 2022 registered with Songadh Police Station, Tapi for the offenses punishable under Ss. 65(a)(e), 81 and 98(2) of the Prohibition Act and Ss. 279, 467, 468 and 471 of the Indian Penal Code and under Ss. 177 and 184 of the Motor Vehicles Act.

(3.) Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicant will keep himself available during the course of investigation, trial also and will not flee from justice.