SHAIKH SHAHNAWAJKHAN ABDULHAMID Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . Heard learned Advocate Mr. Nadim Mansuri for learned Advocate Mr. O.I. Pathan 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.) 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. 11191038220670 of 2022 registered with Vatva Police Station, District: Ahmedabad City on 11/7/2022 for offences punishable under Ss. 65(A)(E) and 116 (B) of the Gujarat Prohibition Act.