GOKALBHAI MOHANBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Krunal G. Patel, 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-accused has prayed for anticipatory bail in connection with the FIR being Prohibition CR No.11204027200447 of 2020 registered with Kathlal Police Station, District: Kheda-Nadiad for the offence punishable under Sections 65(e), 67(a), 81 and 98(2) of the Gujarat Prohibition Act, 1949.