LAWS(GJH)-2020-9-447

ISHWARBHAI HIMMATBHAI CHAVDA Vs. STATE OF GUJARAT

Decided On September 23, 2020
Ishwarbhai Himmatbhai Chavda Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Mr.Barot, learned advocate for the applicants and Ms.Mehta, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) RULE. Ms.Mehta, learned Additional Public Prosecutor waives service of notice of rule on behalf of the 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 applicants - original accused has prayed to release them on anticipatory bail in case of them arrest in connection with the FIR registered as C.R No.I - 11204046201572 of 2020 before Nadiad Town Police Station, District: Kheda for the offences under Sections 65(E) , 98(2) , 99 , 81 etc. of the Prohibition Act . before Nadiad Town Police Station, District: Kheda for the offences under Sections 65(E) , 98(2) , 99 , 81 etc. of the Prohibition Act .