AKRAM AHEMD SIPAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for the respondent - State.

(2.) This successive anticipatory bail application under Sec. 438 of the Code of Criminal Procedure, 1973 is filed by the applicant for releasing him on anticipatory bail in the event of his arrest in connection with FIR being C.R.No.11993007211069 of 2021 registered with Gandhidham 'B' Division Police Station, District Kachchh for the offence punishable under Ss. 65(a)(e) , 116B , 98(2) and 81 of the Prohibition Act.

(3.) Heard learned advocate Ms. Neha A. Shah for the applicant and learned APP Mr. Ronak Raval for the respondent - State.