ASHOK SHARADBHAI SINGALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Premal Rachh, learned advocate for the applicant and Mr. Mitesh Amin, learned Public Prosecutor for the respondent-State.

(2.) By way of the present application under Section 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 being Prohibition C. R. No.441 of 2018 registered with City 'B' Division Police Station, Jamnagar for the offences under Sections 66(1)B and 65(E) of the Prohibition Act.

(3.) Mr. Premal Rachh, 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.