JITENDRABHAI @ TABO NATUBHAI PARGHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Kunal S. Shah on behalf of the applicant and learned Additional Public Prosecutor Mr.L.B. Dabhi on behalf of the respondent-State.

(2.) Rule returnable forthwith. 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.11190002220927 of 2022 registered with Botad Police Station, Botad on 18/05/2022 for offences punishable under Ss. 65(e) of the Prohibition Act.