PRAVINBHAI JADAVBHAI KUKADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. N.D. Nanvaty, learned Senior advocate assisted by Mr. R.R. Dholakia, learned advocate for the applicants and Mrs. Krina Calla, learned APP for the respondent State.

(2.) Learned Senior counsel Mr. Nanavaty appearing for the applicants, on instructions, does not press this application qua applicant no.1. Accordingly, present application qua applicant no. 1 stands dismissed as withdrawn. Rule is discharged qua applicant no. 1 only.

(3.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicants -accused have prayed for anticipatory bail in connection with the FIR being C.R. No. 11198019220028 of 2022 registered with Gariadhar Police Station, Dist.: Bhavnagar for the offences under Ss. 66(1)(b), 85, 83, 81, 65(A)(A) and 120(2) of the Gujarat Prohibition Act.