NANDABEN NATWARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice of Rule on behalf of the respondent - State.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant accused has prayed to release him on anticipatory bail in the event of his arrest in connection with the FIR being C.R. No.11204021230350 of 2023 registered with Dakor Police Station, District Kheda for the offences punishable under Ss. 65(A), 65(e) and 81 of the Prohibition Act, 1949.

(3.) Learned advocate Mr. Keval G. Brahmbhatt appearing for the applicant submitted that the present applicant is innocent and falsely implicated in the alleged offence. He submitted that the applicant is housewife and she was very much present at the scene of offence. It is submitted that after enough inquriy, she was asked to leave the Police Station. Learned advocate for the applicant submits that the allegation levelled against the applicant is not serious in nature and for which no custodial interrogation is required. Therefore, learned advocate for the applicant requested to allow the present application as the present applicant dragged into the aforesaid offence on the basis of doubt only.