KANUBHAI @ SHIVRAJBHAI SADULBHAI KARPADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Dharmesh Devnani, learned APP waives service of notice of rule for and on behalf of respondentState.

(2.) Heard Shri Laxmansinh Zala, learned advocate for the applicant and Mr. Dharmesh Devnani, learned APP 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 C.R.No. III-5079 of 2009 registered with Meghraj Police Station, Aravalli District for the offences punishable under Sections 65(AE), 81,66(B) and 116(B) of the Bombay Prohibition Act, 1949.