INDRASINH AASHAJI SODHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Parth J. Brahmbhatt for the applicant and learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the respondent-State.

(2.) Rule. Learned APP Mr. Raval 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. 11205013220115 of 2022 registered with Mankuva Police Station, District Kutch-Bhuj West on 4/3/2022 for offences punishable under Ss. 65(a)(a) and 81 of the Gujarat Prohibition Act.