RAVI @ RAVINATH SUBHASHBHAI YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Manan Mehta, 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.11216010200080 of 2020 registered with Pethapur Police Station, Gandhinagar for the offences punishable under Sections 65(a), 65(e), 81, 98(2) and 116-B of the Gujarat Prohibition Act.

(3.) Heard Mr. Vishal Awtani, learned counsel for the applicant and Mr. Manan Mehta, learned APP for the State by video conferencing.