RITESHBHAI @ MICHEL GOPALBHAI GARANGE Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) RULE fixed forthwith. Learned Additional Public Prosecutor waives service of notice of rule for respondent - State.

(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. 11191040202494 of 2020 before Sardarnagar Police Station, District: Ahmedabad for the offences under Sections 66(2) , 65(e) , 98(2) , 81 of the Prohibition Act.