MUMTAJBEN AYUBBHAI MOVAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. V. B. Malik for the applicant and learned Additional Public Prosecutor Ms. Jirga Jhaveri for the respondent-? State through video conference.

(2.) Rule. Ms. Jirga Jhaveri, learned Additional Public Prosecutor waives service 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-?accused has prayed for anticipatory bail in connection with the FIR being C.R. No.11211015200347/2020 registered with Dhrangadhara City Police Station, District: Surendranagar for the offence punishable under Section 65(E) of the Gujarat Prohibition Act,1949.