ASHOK RAMJIBHAI PATEL 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 No.11196007210204 of 2021 registered before the Gorva Police Station at Vadodara City for the offence punishable under Ss. 274, 284, 308, 420, 468, 471 , 34 etc. of Indian Penal Code and Sec. 27 of the Drugs and Cosmetic Act.

(2.) I have heard Mr. R.B. Soni, learned Counsel appearing for the applicant and Mr. Chintan Dave, learned APP for the respondent State of Gujarat. I have also perused the material available on record of the application as well as the report of the investigating officer.

(3.) Learned Counsel for the applicant has submitted that present applicant is doing business of Trading of Mix Solvent. The applicant takes order from the persons and then order of main supplier to deliver the said "Mix Solvent in his vehicle. He further submitted that there is no possession of mix solvent with present applicant. He has submitted that the present applicant is falsely involved in the alleged offence. He has further submitted that co-accused have already been enlarged on regular bail. He has submitted that in view of said facts, present applicant may be enlarged on anticipatory bail.