RANA RAVINDRASINH KANVATSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Jaydeep H. Sindhi, learned advocate for the applicant and Ms. Nisha Thakor, learned Additional Public Prosecutor for the respondent State, through Video Conferencing.

(2.) Rule. Ms. Thakor, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent State.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant has prayed for anticipatory bail in connection with the FIR being III CR No.118 of 2019 registered with Chhotaudepur Police Station, Chhotaudepur for the offence punishable under Sections 65(a)(e), 81, 83 and 98(2) of the Gujarat Prohibition Act, 1949.