ASIM NIZAMMIYA SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Mohit Pathak on behalf of the applicant and learned Additional Public Prosecutor Mr. Ronak Raval on behalf of the respondent-State.

(2.) Rule. Learned APP waives service of rule on behalf of the respondent- State.

(3.) The applicant apprehending his arrest in connection with the FIR No. 11200038211194 of 2021 registered with Pardi Police Station, District: Valsad on 27/4/2021 for offences punishable under Ss. 65(A(E), 98(2) and 81 of the Gujarat Prohibition has preferred this application praying for grant of anticipatory bail.