SHAKTISINH PRATAPSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Mehta, learned advocate for the applicant and Ms.Thakker, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) In view of the order dated 12.10.2020, learned Additional Public Prosecutor has placed on record the affidavit of the Investigating Officer with the copy of the light bill, statement of the father of the applicant with the panchnama. The same are taken on record.

(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 the FIR registered as C.R No.I - 11211015200467 of 2020 before Dhangadhra City Police Station, District: Surendranagar for the offences under Sections 65A, 65E, 116B, 81 etc of the Prohibition Act.