BUDHA RAM VISHNOI 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.11821025230036 of 2023 registered with Katwara Police Station, District Dahod for the offence under Ss. 65(a), 65(e), 81, 83, 98(2) and 116-B of the Prohibition Act and Sec. 465 and 471 of the Indian Penal Code, 1860 (for short "IPC").

(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 is not named in the FIR and he has been implicated only on the basis of the statement of co- accused. Further, the applicant is not having any past antecedent. He further submitted that the applicant has not forged any document and/or builty and therefore, 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.