RASHIKBAA NARAYANSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Shri Dharmesh Devnani, 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. - 1121106200067 of 2020 registered with Dhrangadhra Taluka Police Station, Surendranagar for the offenses punishable under-Sections 65-A,-65(e),116-B-and-81-of the Prohibition Act.

(3.) Learned Advocate Shri Rushi Bhavsar for the applicant submits that the applicant has not been named in the FIR but she was present at the site when the house of the applicant was raided in connection with the criminal complaint where husband of the applicant is arraigned as accused and therefore she has been roped in the said offence.