RANJEETBHAI KANTILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Mr.Kodekar, learned APP waives service of notice of rule on behalf of the respondent State.

(3.) By way of present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C. R. No.C-11214031200220 of 2020 registered with Mahuva Police Station, Surat for the offence punishable under Sections 65(E) and 81 of the Prohibition Act.