SHYAMBHAI BHARATBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Dhruvin Mehta appearing on behalf of the applicant and learned Additional Public Prosecutor Mr.Dabhi on behalf of the Respondent-State.

(2.) Rule returnable forthwith. 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.11200007211338 of 2021 registered with Bhilad Police Station, District Valsad on 22/11/2021 for offences punishable under Ss. 65(A), 65(E), 116-B and 98(2) of Prohibition Act and under Ss. 279, 427, 465, 468, 471 of IPC.