JAYANTIJI BHURAJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. S.L. Vaishya, learned advocate for the applicant and Ms.Nisha Thakor, learned Additional Public Prosecutor for the respondent State, through Video Conferencing.

(2.) Rule. Ms. Thakor, 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 Prohibition CR No.11195007200015 of 2020 registered with Bhabhar Police Station, Banaskantha for the offence punishable under Sections 65(a), 65(e) and 116B of the Gujarat Prohibition Act, 1949.