GIRISHKUMAR KIRITBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule. Mr.Devnani, 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.11207076200498 of 2020 registered with Vejalpur Police Station, District Panchmahal for the offence punishable under Sections 65(a), 65(e) and 98(2) of the Prohibition Act.