SANJAYBHAI BUDHABHAI TALPADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Minhaj M. Shaikh for the applicant and learned Additional Public Prosecutor Ms. C.M. Shah for the respondent? State through video conference.

(2.) Rule returnable forthwith. Learned Additional Public Prosecutor Ms. Shah 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 F.I.R. being I?C.R. No.11215003200064/2020 registered with Anklav Police Station, District:Anand for the offences punishable under Sections 65 (e), 81, 83, 98(2) and 116?B of the Prohibition Act.