PRATIPALSINH BALDEVSINH JADEJA 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 applicants have prayed for anticipatory bail in connection with the FIR being C.R. No.III-11202056220182 of 2022 registered with Kalawad Rural Police Station, District: Jamnagar for the offence punishable under Ss. 65A, 65E, 116B, 81, 83, 98(2) of the Gujarat Prohibition Act.

(3.) Learned advocate for the applicants submits that the applicants are innocent and they have been falsely implicated in the alleged offence. They have no past antecedent of like nature and custodial interrogation of the applicants are not essential for the purpose of investigation.