ALPESH 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 FIR No.11196002200877 before Bapod Police Station, District: Vadodara City for the offences under Sections 65(E), 81, 108 and 116(B) of the Prohibition Act.

(3.) Heard Mr. P.P. Majmudar, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent No.1.