JUBER BASIRBHAI SAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms C.M. Shah, 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.III-285/2019 before Aaji Dam Police Station, District: Rajkot for the offences under Sections 659E), 116-B, 98(2), 81 and 83 of the Prohibition Act.

(3.) Heard Mr. Hirenkumr M. Niyalchandani, learned advocate for the applicant and Ms. C.M. Shah, learned APP for the respondent No.1.