JHALA CHIRAGKUMAR ISHWARJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Chaudhary, learned advocate for the applicant and Ms.Mehta, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) RULE. Ms.Mehta, learned Additional Public Prosecutor waives service of notice of rule on behalf of the 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. 11195050200567 of 2020 before Tharad Police Station, District: Banaskantha for the offences under Sections 65(a) , 65(e) , 116(B) , 98(2) , 99 and 81 of the Prohibition Act.