DILIPSINH Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard learned advocate for the applicant and learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(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. III - 11191065200383 of 2020 before Narol Police Station, District: Ahmedabad for the offences under Sections 65(A) , 65(E) , 66(1)(B) , 116B and 81 of the Prohibition Act.