HASMUKHBHAI @ HASUDI KALUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. 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 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.-11191033202127 of 2020 before Meghaninagar Police Station, District: Ahmedabad for the offences under Sections 65(a) (a), 116B, 81 and 66(1)(b) of the Prohibition Act.

(3.) Heard Mr. K.I. Kazi, learned advocate for the applicant and Ms. Maithili Mehta, learned APP for the respondent-State.