ASHOKBHAI AADURAM BHAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Dharmesh Devnani, learned Additional 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.11195018200771 of 2020 registered with Dhanera Police Station for the offences punishable under Sections 65(A)(E), 81, 98(2) and 116-B of Gujarat Prohibition Act.

(3.) Heard Mr. Nirav Padhiyar, learned counsel for the applicant and Mr. Dharmesh Devnani, learned APP for the State by video conferencing.