ASHOKBHAI SAMJIBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Dharmesh Devnani, learned Additional Public Prosecutor waives service of notice of rule for and on behalf of 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 C.R.No. 11208055200255 of 2020 registered with DCB Police Station, District Rajkot for the offences punishable under Sections 65(E), 98(2) and 116(B) of Bombay Prohibition Act.

(3.) Heard Mr. Jeet Rajyaguru, learned counsel for the applicant and Mr. Dharmesh Devnani, learned APP for the State by video conferencing.