SIDDHARTH SURESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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 - 11216001220759 of 2022 dtd. 2/12/2022 registered with Adalaj Police Station, Gandhinagar for the offences punishable under Sec. 65(a) , 65(e) , 81 and 83 of the Prohibition Act.

(2.) 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.

(3.) learned advocate Mr. Aditya Pandya appearing for the applicant pointed out that there is no material against the present applicant except for the fact that when the raid was carried out, visiting card of the applicant was found at the place from where the liquor was seized.