RADHABEN VINODBHAI CHUNARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. K.G.Barot, learned advocate for the applicant and Ms. Maithili Mehta, learned APP for the respondent State through Video -conferencing.

(2.) RULE. Ms.Mehta, learned Additional Public Prosecutor waives service of notice of rule for respondent - State. With the consent of learned advocates for both the sides, rule is fixed forthwith.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant - original accused has prayed to release him on anticipatory bail in case of his arrest in connection with the FIR registered as C.R No. 11204025200620 of 2020 before Kheda Town Police Station, District: Kheda for the offences under Sections 65E, 67A, 98(2) and 81 of the Gujarat Prohibition Act.