GOPALBHAI DALABHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of rule for the respondent-State.

(2.) This is an application by the applicant under Section 438 of the Code of Criminal Procedure, 1973 for anticipatory bail in the event of his arrest in connection with FIR registered as PROHIBITION/11211005210409 /2021 before Patdi Police Station, Surendranagar for the offence under Sections 65(b), 65(c), 65(d), 65(e) and 65(f) 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.