RAMIZKHAN TAWABKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Himanshu Patel, 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. 11191043200748/2020 before Shahpur Police Station, District: Ahmedabad for the offences under Sections 66(1)(b) , 65(a)(a) , 116 -B, 81 of the Prohibition Act .