VIMAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. 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 the FIR registered as C.R No.11197014200177 of 2020 before Dabhoi Police Station, District:

(3.) Vadodara for the offence under Sections 65(e), 98(2) of the Gujarat Prohibition Act.