MAHIPALSINH 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 FIR No.11189008200524 of 2020 registered with Vankaner Taluka Police Station, Morbi for the offence punishable under Sections 65(a), 65(e), 116-B and 81 of Prohibition Act.

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