AMARSINH JITENDRASINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate Mr. Kishan Prajapati on behalf of the applicants seeks permission to withdraw present application qua applicant no.1- Amarsinh Jitendrasinh Zala. Permission as prayed for is granted Application stands disposed of as withdrawn qua applicant no.1.

(2.) Insofar as applicant no.2- Rajusinh Vinusinh Zala, this Court has heard learned Advocate Mr. Kishan Prajapati on behalf of the applicant and learned Additional Public Prosecutor Mr. L.B. Dabhi 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. 11209028220536 of 2022 registered with Khedbrahma Police Station, Sabarkantha on 30/5/2022 for offences punishable under Ss. 65(a), 65(c), 81,83, 98(2) and 116-B of the Gujarat Prohibition Act, Ss. 279, 427, 465 and 468 of the Indian Penal Code as well as Ss. 177 and 184 of the Motor Vehicles Act.