RAVIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Mohamadzaid Saiyed, learned advocate for the applicant and Ms. Maithili Mehta, learned APP for the respondent State through Video-conferencing.

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

(3.) 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. 11192002200704 of 2020 before Aslali Police Station, District: Ahmedabad (Rural) for the offences under Sections 66(a)(a) , 116(b) and 81 of the Gujarat Prohibition Act.