KAILASHPATI KEDIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS order shall dispose of the reference made by learned Single Judge in this case.

(2.) THE brief history of the case is that applicant who is a resident of Saket Nagar, Indore filed an application under Section 438 of Code of Criminal Procedure (hereinafter referred to as 'the Code') seeking a direction for being enlarged on bail if arrested, popularly known as anticipatory bail.

(3.) APPLICANT is engaged in liquor business-distillation and export thereof. It is asserted that a case under Sections 65 (a), 65 (b), 66 (l) (b), 80, 81 and 108 of the Bombay Prohibition Act, 1949 has been registered in Maharashtra against some persons including the present applicant. Some of the accused persons have been arrested. Accused-applicant is also apprehending his arrest at Indore. He has further stated about the details of the ailment of his father and his own ill-health.