AAKASH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of Rule on behalf of the respondent-State.

(2.) This is an application by the applicant under Sec. 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered at PROHIBITION C.R. No.11210022212707 of 2021 before Kapodra Police Station, Surat City for the offence under Ss. 65(a), 65(e), 98(2) and 81 of the Gujarat Prohibition Act.

(3.) Learned advocate appearing on behalf of the applicant would submit that considering the nature of offence, the applicant may be enlarged on anticipatory bail by imposing suitable conditions.