JAYSWAL BIPINBHAI DILIPBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Kirtan H. Mistry 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 prays for being released on anticipatory bail in connection with FIR No. 11188007200562 of 2020 registered with Meghraj Police Station, District Aravalli, on 17/9/2020 for offences punishable under Ss. 65(a), 65(e), 116-B, 81 and 98(2) of the Gujarat Prohibition Act, under Sec. 279 of the Indian Penal Code and under Ss. 177 and 184 of the Motor Vehicles Act.