MAHESHKUMAR SUBHASHCHANDRA AGRAWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of Rule for and on behalf of the respondent-State.

(2.) By way of the present application under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS") / under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-original accused has prayed to release him on anticipatory bail in the event of his arrest in connection with the FIR registered at Nizar Police Station, Tapi, being C.R No.11824007240916 of 2024 for the offences punishable under Ss. 65(a), 65(e), 81, 83, 98(2) and 116-B of the Gujarat Prohibition Act.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the offence. Applicant is having no past antecedents and he arraigned as an accused on the basis of apprehension. The offence is registered on his name and prior to two months of alleged incident, he has sold out the vehicle and he has relied on one agreement, which is produced at Annexure-C, wherein, it is mentioned that present applicant has sold out the vehicle to one Shyambhai Vasava. He has nothing to do with the offence and no specific allegations are levelled against the present applicant.