SALMANKHAN AFZALKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for anticipatory bail under Section 438 of the Code of Criminal Procedure, 1973, in connection with C.R.No.11187002200452 of 2020 registered with Balasinor Police Station, Dist: Mahisagar for the offences punishable under Sections 65(E), 98(2) and 81 of the Gujarat Prohibition Act and Sections 406 , 420 , 465 and 471 of the Indian Penal Code.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule for the State.

(3.) Heard learned advocate for the applicants and learned Additional Public Prosecutor for the State through Video Conferencing.