PARMAR INDUBEN CHANDRAKANTBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Pruthvirajsinh V. Solanki 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. 11207079220320 of 2022 registered with Halol Rural Police Station, District Panchmahal on 4/8/2022 for offences punishable under Ss. 65(f) and 65(e) of the Gujarat Prohibition Act.