SAMATBHA NANBHA KER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. M.S. Padaliya, learned advocate for the Applicant and Mr. R.C.Kodekar, learned APP for the respondent State through Video ?conferencing.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent ?State. Rule is fixed forthwith.

(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. Proh. III - 11185003200156 of 2020 dated 27.02.2020 before Kalyanpur Police Station, District: Devbhumi Dwarka for the offences under Sections 65(A)(A) of the Gujarat Prohibition Act.