YUVRAJSINH @ RUTURAJ RANVIRSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor waives service of notice of Rule on behalf of respondent - State.

(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 III­ C.R.No.379 of 2019 registered with Santrampur Police Station for offences under Sections 65(E), 98(2) and 81 of the Gujarat 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.