DHARMENDRABHAI CHIMANBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Soni, learned Additional Public Prosecutor waives service of notice of rule on behalf of the 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 the FIR registered as C.R No.-11207061200940 of 2020 before Shahera Police Station, District: Panchmahals for the offences under Sections 65(A), 65(E), 98(2) and 81 of the Gujarat Prohibition Act.

(3.) Heard Ms. Nidhi Barot, learned advocate for the applicant and Mr. Hardik Soni, learned APP for the respondent-State.