SANJAYBHAI RAMESHBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for anticipatory bail under Section 438 of the Code of Criminal Procedure, 1973, in connection with C.R.No.11215001200295 of 2020 registered with Anand Rural Police Station, Dist: Anand for the offences punishable under Sections 65E and 81 of the Prohibition Act.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for the State.

(3.) Heard learned advocate for the applicant and learned Additional Public Prosecutor for the State through Video Conferencing.