THAKORE JAYDIPJI MOGHAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Mitesh Amin, learned Public Prosecutor, waives service of notice of Rule on behalf of respondent­State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant­accused has prayed for anticipatory bail in connection with the FIR being Prohibition C.R.No.337 of 2018 with Visnagar City Police Station, District Mehsana for the offences punishable under Sections 65(a)(e) and 116B of the Prohibition Act.

(3.) Learned advocate for the applicant submits that 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.