ROHITBHAI DIPAKBHAI KALIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Nisha Thakor, 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 - accused has prayed for anticipatory bail in connection with FIR being C.R.No.11298002200895 of 2020 registered with Aji Dam Police Station, Rajkot for the offence punishable under Sections 65(e), 116B, 98(2) and 81 of the Gujarat Prohibition Act.

(3.) Heard Mr. Shakeel A. Qureshi, learned advocate for the applicant and Ms. Nisha Thakor, learned Additional Public Prosecutor, through video conference.