THAKOR ARVINDJI JAVANJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Dharmesh Devnani, 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.11206075202457 of 2020 registered with Visnagar Town Police Station for the offence punishable under Section 65(f) of the Prohibition Act.

(3.) Heard Mr. D.K.Chaudhari, learned counsel for the applicant and Mr. Dharmesh Devnani, learned APP for the State by video conferencing.