BALIYO Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) 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.III-11191040202841 of 2020 before Sardarnagar Police Station, District: Ahmedabad for the offences under Sections 66(2), 65(a), 65(e), 81, 98(2) and 116-B of the Prohibition Act.

(3.) Heard Mr. Jay R. Shah, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent No.1.