SODHA ASHABA ANIRUDDHSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Mitesh Amin, learned 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 FIR No.11202009201763 of 2020 registered with 'B' Division Police Station, Jamnagar, for the offence under Sections 65(a), 65(e) and 116-B of Prohibition Act.

(3.) Heard Mr. Pratik Jasani, learned counsel for the applicant and Mr. Manan Mehta, learned APP for the State by video conferencing.