SURESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.N. R. Desai appearing on behalf of the applicant and learned Additional Public Prosecutor Mr.Ronak Raval on behalf of the respondent-State.

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

(3.) By way of this application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant - original accused prays for being released on anticipatory bail in connection with FIR No.11195050211165 of 2021 registered with Tharad Police Station, District Banaskantha on 16/10/2021 for offences punishable under Ss. 65(a), 65(e) 116-B, 99, 98(2) Prohibition Act.