BHERAVSINH MANSINH RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) By way of present application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS"), the applicant-original accused has prayed to release him on anticipatory bail in the event of his arrest in connection with the FIR being CR No.11207024250183 of 2025 registered with Godhra Taluka Police Station, Panchmahal for the offence under Ss. 65(a), 65(e), 81, 83 and 98(2) of the Prohibition Act and Sec. 336 (2), 336(3) and 340 (2) of the BNS.

(3.) Learned advocate for the applicant submits that the applicant has been falsely roped in the offence and nothing is recovered from the present applicant accused. The applicant has been implicated only on the basis of the statement of co-accused. Further, the applicant is not aware about the incident. 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.