DIPAKBHAI LAXMANBHAI ASODA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend is granted. Learned advocate for the applicant is permitted to carry out the amendment, forthwith.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent ? State.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant ?accused has prayed for anticipatory bail in connection with the FIR being C.R.No.III ?317 of 2019 registered with Gambhoi Police Station, District: Sabarkantha, for the offenses punishable under Sections 65(a)(e) , 116(B) , 81 and 98(2) of the Prohibition Act and Sections 465 , 467 and 471 of the Indian Penal Code.