BHATESARIYA MUKESHBHAI MOHANJI 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.11195008200544 of 2020 registered with Bhiladi Police Station, Dist: Banaskantha for the offences punishable under Sections 65(a), 65(e), 116(B), 98(2), 99 and 81 of the Prohibition Act and Section 3 of the Prevention of Public Property Damage Act.

(2.) Rule was already issued by this Court vide order dated 11.08.2020.

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