VINODSINH KESARISINH SOLANKI 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.III-11207076200600 of 2020 registered with Vejalpur Police Station for the offence punishable under Sections 65(A)(E) and 81 of Gujarat Prohibition Act.

(3.) Heard Ms. Nidhi P. Barot, learned counsel for the applicant and Mr. Manan Mehta, learned APP for the State by video conferencing.