AMITBHAI MANISHBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. MS Padaliya for the Applicant and learned APP Mr. Utkarsh Sharma for the Respondent ' State of Gujarat. Rule. Learned APP waives service of notice of Rule on behalf of the Respondent ' State of Gujarat.

(2.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for anticipatory bail in connection with the FIR being C.R. No. III- 11214033230144 of 2023 registered with Mangrol Police Station, District: Surat Rural for the offences punishable under Ss. 65 A, 81, 98(2), 116B, 65(e) of Gujarat Prohibition Act.

(3.) Learned Advocate for the Applicant has submitted that the Applicant is apprehending his arrest in connection the aforesaid FIR and in this connection the earlier application filed by the Applicant before the learned Sessions Court came to be dis-allowed. Learned Advocate for the Applicant has submitted that the co-accused has already been enlarged either by this Court or the Sessions Court, therefore, the present application may kindly be allowed.