LAWS(GJH)-2020-10-1038

SHANKARBHAI BALUBHAI VASAVA Vs. STATE OF GUJARAT

Decided On October 15, 2020
Shankarbhai Balubhai Vasava Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Learned APP waives service of notice of rule on behalf of the respondent State.

(3.) By way of 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.III-491 of 2019 registered with Ankleshwar Rural Police Station, Bharuch for the offence punishable under Sections 65(A)(E) and 98(2) of the Prohibition Act.