PARIHAR JAYVEER CHARANSINGH 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 C.R.No.III-533 of 2019 registered with Dantiwada Police Station, Banaskantha for the offence under Sections 65(a), 65(e), 98(2), 99 and 116-B of Prohibition Act.

(3.) Heard Mr. Jaydeep Sindhi for Ms. Pooja Baswal, learned counsel for the applicant and Mr. Mitesh Amin, learned Public Prosecutor for the respondent-State by video conferencing.