VAGHELA CHIRAGSINH LALSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. B.H. Solanki on behalf of the applicant and learned Additional Public Prosecutor Mr. L.B. Dabhi 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. 11192030220264 of 2022 registered with Kanbha Police Station, District: Ahmedabad Rural on 27/6/2022 for offences punishable under Ss. 65(a), 65(e), 116-B and 81 of the Gujarat Prohibition Act.