JASWANTSIH ANOPSIH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant has prayed to release him on anticipatory bail in the event of his arrest in connection with the FIR registered at C.R. No.III­139 of 2016 with Jhalod Police Station, District Dahod for the offences punishable under Sections 66(b), 65AE, 116B, 99, 81 of the Bombay Prohibition Act.

(2.) Learned advocate for the applicant submits that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions. 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.

(3.) Learned Additional Public Prosecutor opposes the grant of anticipatory bail looking to the nature and gravity of offences.