HARDEVSINH AJITSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Rohan G. Vaghela for the applicant and learned Additional Public Prosecutor Mr. L.B. Dabhi on behalf of the Respondent-State.

(2.) Rule. Learned APP Mr. Dabhi 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 being C.R. No. 11202038220629 of 2022 registered with Meghpar (Padana) Police Station, District Jamnagar, on 17/9/2022 for offences punishable under Ss. 65(e) and 81 of the Gujarat Prohibition Act.