SADDAMHUSSAIN BACHUBHAI MAKRANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Vijal Desai appearing with learned Advocate Ms.Ishita Desai 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.11821035220138 of 2022 registered with Limkheda Police Station, District Dahod on 25/4/2022 for offences punishable under Ss. 65(e), 116-B, 98(2), 81 of Gujarat Prohibition Act, 1949.