(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent-State.
(2.) Heard Ms. Mittal Patel, learned advocate for the applicant, Shri Mitesh Amin, learned Public Prosecutor for the respondent-State by video conferencing.
(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 C.R.No.11196017200341 registered with Panigate Police Station at Vadodara for the offences punishable under Sections 65E , 98(2) , 116B , 81 of the Prohibition Act.