MANOJKUMAR VIRSINGBHAI VAGHELA 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.11821030230468 of 2023 with Jhalod Police Station, Dahod for the offences punishable under Ss. 65(e) 81, 98(2) and 116(b) of the Prohibition Act.

(3.) The applicant has nothing to do with the offence and he is falsely implicated in it. It is submitted that the prsent applicant is not named in the compliant. It is submitted that the applicant is falsely implicated in the offence only on the basis of statement of co-accused. Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. Besides, the applicant is available during the course of investigation and will not flee from justice. In view of the above, the applicant may be granted anticipatory bail.