MUKESHBHAI HARDASBHAI THAKOR Vs. STATE OF GUJARAT
LAWS(GJH)-2019-6-15
HIGH COURT OF GUJARAT
Decided on June 25,2019

Mukeshbhai Hardasbhai Thakor Appellant
VERSUS
STATE OF GUJARAT Respondents




JUDGEMENT

VIPUL M.PANCHOLI, J. - (1.)Rule. Learned APP, Mr.Raval 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 applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R. No. III - 67 of 2019 registered with Tharad Police Station, Banaskantha for the offenses punishable under Sections 65AE, 116B, 98(2), 81 and 99 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.


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