RAHULBHAI SHRAVANBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. M M Barejia for the Applicant and learned APP Mr. HK Patel for the Respondent - State of Gujarat through video conference.

(2.) 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 No being 1 1 1 9 1 0 6 5 2 0 0 3 8 3 o f 2 0 2 0 registered with Narol Police Station, District: Ahmedabad for the offences punishable under Sections 66(1) (b),65(A)(E), 116B and 81 of the Prohibition Act .

(3.) Learned Advocate for the Applicant has submitted that the Applicant is apprehending his arrest in connection the aforesaid FIR and in this connection the earlier application filed by the Applicant before the learned Sessions Court came to be dis-allowed. Learned Advocate for the Applicant has vehemently submitted that in the present case most of the co-accused have been enlarged by the learned Sessions Court and one co- accused has also enlarged by the co-ordinate bench on 06.07.2020 vide Criminal Misc. Application No.8250/2020 therefore, parity may be given.