PARESHBHAI ISHWARBHAI BARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Jaydeep H Sindhi for the Applicant and learned APP Mr. Utkarsh Sharma for the Respondent - State of Gujarat. Rule. Learned APP waives service of notice of Rule on behalf of the Respondent - State of Gujarat.

(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 being I - C.R. No. III- 131 of 2015 registered with Kakrapar Police Station, District: Tapi for the offences punishable under Ss. 66(1)(B) , 65(A)(E) , 81 , 83 , 116(2) of the Indian Penal Code.

(3.) Learned Advocate for the Applicant has submitted that the Applicant is apprehending his arrest in connection the aforesaid FIR and in this connection the earlier application filed by the Applicant before the learned Sessions Court came to be dis- allowed. Learned Advocate for the Applicant has submitted that the offence is of the year 2015, under Prohibition Act , and the arrested accused named the supplier and receiver. Further, the applicant has no any antecedents. Therefore, the present application may kindly be allowed.