PARMAR SIDDHARAJSINH PRAVINSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Chetan B. Raval for the applicant and learned Additional Public Prosecutor Ms. C.M. Shah for the respondent State through video conference.

(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 F.I.R. being C.R. No.I 11191065200117 of 2020 registered with Narol Police Station, Ahmedabad City, for the offences punishable under Sections 65(A), 65(E), 66(1)(B) and 116 (B) 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.