LAWS(GJH)-2022-8-651

AKBAR FAKIRMAMAD KHALIFA Vs. STATE OF GUJARAT

Decided On August 10, 2022
Akbar Fakirmamad Khalifa Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned Advocate Mr.Chintan Popat appearing on behalf of the applicant and learned Additional Public Prosecutor Mr.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.11993004220254 of 2022 registered with Bhachau Police Station, Kutch on 29/6/2022 for offences punishable under Ss. 65(a), 65(e), 116-B, 98(2), 81 of the Gujarat Prohibition Act.