THAKOR KALUJI BABUJI 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 Prohibition C.R No.-11206044202491 of 2020 before Mehsana City A-Division Police Station, District: Mehsana for the offences under Sections 65(a), 65(e) and 116(B) of the Prohibition Act.

(3.) Heard Mr. D.K. Chaudhari, learned advocate for the applicant and Ms. Maithili Mehta, learned APP for the respondent-State.