PRAMODBHAI @ PRAMUKH KALABHAI CHUNARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha Thakor, learned Additional Public Prosecutor, waives service of notice of rule on behalf of the respondent - State.

(2.) 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 First Information Report being C.R.No.11204025200620 of 2020 registered with Kheda Town Police Station, District Kheda for the offences punishable under Sections 65(e), 67A, 98(2), 81 of the Gujarat Prohibition Act, 1949.

(3.) Heard Mr. Kartikumar G. Barot, learned advocate for the applicant and Ms. Nisha Thakor, learned Additional Public Prosecutor, through video conference.