PATEL JANAKBHAI SHAILESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed. Amendment to be carried out forthwith.

(2.) Rule. Learned APP Mr.Ronak Raval waives service of notice of rule for respondent-State.

(3.) By way of the present application under Sec. 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.11206020210937 of 2021 registered with Kadi Police Station, Mahesana for the offenses punishable under Ss. 65(a) , 65(e) , 81 and 98(2) of the Prohibition Act and Sec. 473 of the Indian Penal Code.