VIJAYBHAI LAXMANBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor waives service of notice of rule for and on behalf of respondent-State.

(2.) Heard learned advocate for the applicant and learned Public Prosecutor for the respondent-State by video conferencing.

(3.) 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 the C.R.No. 11204033200012 of 2020 registered with Limbasi Police Station, Kheda for the offences punishable under Sections 65(E) and 81 of the Gujarat Prohibition Act.