RAJENDRASINGH @ RAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Mitesh Amin, 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 FIR No.11216006200611 of 2020 registered with Chiloda Police Station for the offence under Sections 65(a), 65(e), 98(2) and 81 of Prohibition Act.

(3.) Heard Mr. Rohan Amin, learned advocate for Mr. Nitin Gandhi, learned counsel for the applicant and Mr. Mitesh Amin, learned Public Prosecutor for the respondent-State by video conferencing.