JACKY MODI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This successive anticipatory bail application is filed by the applicant - accused, inter ­ alia praying for anticipatory bail in connection with the FIR being C.R.No.III ­103 of 2019 registered with Satlasana Police Station, Mahesana for offence under Sections 65(A)(E) , 116(B) , 81 , 83 and 98(2) of the Prohibition Act, mainly on the ground that when the applicant has filed application being Criminal Misc. Application No.12345 of 2019, this Court has considered the fact that there are 8 other FIRs registered against the applicant and therefore this Court was not inclined to entertain that application. The applicant, therefore, has withdrawn the same on 03.07.2019. However, after withdrawal of the said application, applicant came to know about the fact that applicant has been acquitted by the concerned criminal Court in four cases. The applicant was not having copies of the said orders at the relevant point of time and therefore same were not placed on record. Now, the applicant has produced the copies of the acquittal orders on record of this application. It is, therefore, urged that this application be entertained.

(2.) It is further contended that other co ­accused have been enlarged either on anticipatory bail or on regular bail. Copies of the said orders are placed no record.

(3.) It is further submitted that muddamal liquor is worth Rs.1,09,400/ ­. The nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicant will keep himself available during the course of investigation, trial also and will not flee from justice.