CHAUDASAMA JAYDIP DAMJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr.Dhawan Jaiswal 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 bearing No.11193018220714 of 2022 registered with Dhari Police Station, Dist.Amreli for the offences punishable under Ss. 65(a)(a) , 116-B and 81 of the Prohibition 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.