JAVLABHAI SHANKARBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Manan Mehta, learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent-State.

(2.) 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 C.R.No.11199009200340 of 2020 registered Umalla Police Station, Bharuch for the offence punishable under Sections 65(A)(E), 81 and 98(2) of the Prohibition Act.

(3.) Heard Mr. Jaydeep Sindhi, learned counsel for the applicant and Mr. Manan Mehta, learned APP for the respondent-State by video conferencing.