MANISHKUMAR JAGDISHBHAI MAHERA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R.No.11204027200447 of 2020 registered with Kathlal Police Station, District Kheda for the offences under Sections 65E, 67A, 81 and 98(2) of the Gujarat Prohibition Act, 1949.