DABHI CHANDANSINH RANJEETSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties through video conferencing.

(2.) Rule. Learned APP waives service of notice of rule on behalf of the respondent State.

(3.) By way of present application under Section 438 of the Code of Criminal Procedure, 1973, the applicantaccused has prayed for anticipatory bail in connection with the FIR being C. R. No.Part-C III/11195035200612 of 2020 registered with Palanpur Taluka Police Station for the offence punishable under Sections 65-A-E, 116-B, 81 of the Prohibition Act.